Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Jammu-Kashmir - Subsection Section 45(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (3)The remuneration of an auditor may be fixed by the general body or, if not so fixed by the board.
