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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 174(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)In the case of any affidavit any Magistrate of the First Class or any officer appointed by the Government, the Tribunal, Registrar, the Arbitrator or any other person deciding a dispute or the liquidator, as the case may be, in this behalf may administer the oath to the deponent.