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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 141(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)all money due under the mortgage shall, in the absence of any specified direction to the contrary issued by the Board or Trustee and communicated to the mortgagor, be payable to the Housing Society; and