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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)if an answer is not received to the letter sent under this sub-section within thirty days from the date it is sent a notice will be published in the Government Gazette to dissolve the cooperative.