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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(1)a member may at any time withdraw from membership in a cooperative in accordance with the procedure specified in the articles of association of that cooperative.