Section 52(7)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(7)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)the cooperative fails to file the returns with and furnish the information to the Registrar within ninety days from, the date of the special general meeting the Registrar may,-

(i)where he/she is satisfied that the cooperative has no assets or liabilities, dissolve the cooperative, strike off its name from the register of cooperatives and issue a certificate of dissolution; or

(ii)appoint a liquidator to dissolve the cooperative, in accordance with section 54.

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State of Jammu-Kashmir - Subsection

Section 52(7)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)