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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(3)(c) in Jammu and Kashmir Chit Funds Act, 2016

(c)The Registrar or the nominee may, at any stage of the proceedings either upon or without the application of either party and on such terms as may appear to the Registrar or the nominee to be just, order that the name of any party improperly joined be struck off.