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

State of Jammu-Kashmir - Subsection

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

(b)information of the intended merger and settlement of claims of members and creditors is sent to the Registrar and his/her acknowledgment of receipt of the information is obtained.