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 72] [Entire Act] State of Jammu-Kashmir - Subsection Section 72(3) in Jammu and Kashmir Co-Operative Societies Act, 1989 (3)Where a dispute is referred to an authority specified under clause (i) or (ii) of sub-section (1), such authority shall decide within six months from the date of receipt thereof.
