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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(3)Every cooperative shall make available during its business hours to any member who so requests, copies of this Act, articles of association, minutes book of the general body voters list and such accounts and records of transactions that relate to that member.