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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Registrar, or where the Government appoint any other person in this behalf, such person, shall be the trustee for the purpose of securing the full fillment of the obligations of the (Agriculture and Rural Development Bank) to the holders of debentures issued by the Board.