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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(f) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(f)a true copy of the resolution of the general body along with particulars regarding the wiping off of accumulated losses, if any, from various reserves and/or by debiting to the accounts of members as decided at the meeting;