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State of Jammu-Kashmir - Section

Section 170 in Jammu and Kashmir Co-Operative Societies Act, 1989

170. Securities etc.

- The Registrar shall prescribe the amount and nature of the securities to be furnished by an officer or employee of any society or class of societies, who are required to handle cash, securities, or property belonging to the society and the maximum amount of cash which may be handled or kept at a time by any officer or employee.