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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(2)Except on such specific matters which the Act has provided for and which the articles of association may further regulate on but not contravene the functioning of every cooperative shall be regulated by its articles of association.