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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)all claims of the members and creditors of the cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and