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] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(16) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (16)"deficit" means the excess of expenditure over income, arrived at, the end of a financial year, after the payment of interest if any, on share capital;
