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 160] [Entire Act] State of Jammu-Kashmir - Subsection Section 160(3) in Jammu and Kashmir Co-Operative Societies Act, 1989 (3)The Additional Registrar may call for the record of any case pending before or disposed of by any officer of the Co-operative Department subordinate to him.
