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 42] [Entire Act] State of Jammu-Kashmir - Subsection Section 42(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (2)No member shall be permitted to withdraw from the membership of the cooperative without paying his/her share towards clearing the deficit, if any.
