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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(32) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(32)"Registrar of Cooperative Societies" means the individual appointed as such under the Cooperative Societies Act, and includes any Individual empowered to exercise the powers of that Registrar of Cooperative Societies under that Act;