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[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(8)(d) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(d)he may give a notice to the cooperative to state its objections. The cooperative shall reply the notice within one month and after considering the reply, the Registrar shall pass an order for dissolution or otherwise of such cooperative. In the event of dissolution, he shall strike off from the register of cooperatives the name of cooperative and to that effect shall also issue a certification of dissolution ;