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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 176(2)(xiii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(xiii)the remuneration payable to a new committee or administrators, a person or persons appointed in place of a committee removed by the Registrar;