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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1)(a) in Jammu and Kashmir Chit Funds Act, 2016

(a)in the absence of any provision in the chit agreement to the contrary, to obtain the chit amount at the first instalments without deduction of the discount specified in the chit agreement, subject to the condition that he shall subscribe to a ticket in the chit :