Section 19(2)(b) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(b)any other matter which is required to be, or may be, prescribed or in respect of which provision is to be made by rules made by the High Court.

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