Section 86(2) in Jammu and Kashmir Chit Funds Act, 2016
(2)Where a chit had been started by any bank before such commencement, such chit may be continued after such commencement until it is completed, and the provisions of the chit agreement and such laws, if any, as were applicable to it immediately before the commencement of this Act shall apply to such chit.Explanation. - For the purposes of this section "bank" means an approved bank or a co-operative bank as defined in clause (b-ii) of section 2 of the Reserve Bank of India Act.
