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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(iii) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(iii)such member has no interest in any subsisting contract made with or work being done for the cooperative except as otherwise specified in the articles of association; and