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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(3) in Jammu and Kashmir Chit Funds Act, 2016

(3)The Government or such officer or authority aforesaid may, after giving the appellant an opportunity of making his representation, pass such order on the appeal as it or he thinks fit such order shall be final.