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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(ii) in The Jammu and Kashmir Debtors, Relief Act 1976

(ii)debts due to the State Land Development Bank, or a Land Development Bank, or a Co-operative Bank as defined in the Jammu and Kashmir Co-operative Societies Act, 1960 or any institution mentioned in section 4(A) of the Jammu and Kashmir Alienation of Land Act, Svt. 1995 or section 140 of the Jammu and Kashmir Transfer of Property Act, Svt. 1977;