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 34] [Entire Act] State of Jammu-Kashmir - Subsection Section 34(7) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (7)The directors shall hold office for the period for which they were elected and the newly elected directors shall assume office at the end of this period.
