Section 2(2)(i) in The Jammu and Kashmir Debtors, Relief Act 1976

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State of Jammu-Kashmir - Subsection

Section 2(2)(i) in The Jammu and Kashmir Debtors, Relief Act 1976

(i)a lohar, a tarkhan, and a kumhar who, within such limits, is wholly or principally dependent on wages in the shape or agricultural produce given to him on account of his service to agriculturists as such lohar, takhan or kumhar, as the case may be; and

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State of Jammu-Kashmir - Subsection

Section 2(2)(i) in The Jammu and Kashmir Debtors, Relief Act 1976