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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 119(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Government may constitute a fund to be called 'Guarantee Fund' on such terms and conditions as it may deem fit, for the purpose of meeting losses that might arise on account of loans advanced by the Housing Society on the security of mortgages not being fully recovered due to such circumstances as may be prescribed.