Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Jammu-Kashmir - Subsection Section 71(b) in Jammu and Kashmir Chit Funds Act, 2016 (b)be executed in accordance with the provisions of any law for the time being in force for the recovery of amounts as arrears of land revenue :
