Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 153] [Entire Act] State of Jammu-Kashmir - Subsection Section 153(b) in Jammu and Kashmir Co-Operative Societies Act, 1989 (b)be executed according to the law and under the rules for the time being in force for the recovery of arrears of land revenue:
