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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1)(c) in Jammu and Kashmir Chit Funds Act, 2016

(c)to interest and penalty, if any, payable on any default in the payment of instalments and to such other amounts as may be payable to him under the provisions of the chit agreement ;