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[Cites 0, Cited by 0] [Section 45(13)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(13)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)indicate the basis on which each asset and liability was valued, and make specific mention of any change in the manner in which such valuation was done in the year under examination and its effect on surplus/deficit;