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] [Entire Act] State of Jammu-Kashmir - Section Section 15 in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010 15. Settlement of disputes. - The provisions of section 10 shall mutatis mutandis apply to any dispute between the accredited loan provider and the borrower.
