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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(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 each cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and