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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The principal of, and interest on, the debentures issued under section 83 or bonds issued or loans raised under section 84 to such maximum amount as may be fixed by the Government from time to time and subject to such conditions as it may deem fit to impose;shall carry the guarantee of the Government.