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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(4)The mortgagor shall be deemed to have complied with the order of deposit, if the whole of the amount found due is deposit within the period covered by installments.