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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)all claims of the m embers and creditors of each cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and