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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(9)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)to determine from time to time the contribution (including debts due) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by an officer, to the assets of the society ;