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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Chit Funds Act, 2016

(2)As soon as may be after a declaration is filed under sub-section (1), the Registrar shall, after satisfying himself that all, the requirements relating to sanction, registration of chit and other matters have been duly complied with, grant a certificate of commencement to the foreman.