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 154] [Entire Act] State of Jammu-Kashmir - Subsection Section 154(b) in Jammu and Kashmir Co-Operative Societies Act, 1989 (b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, the arbitrator, or liquidator, as the case may be,
