Section 52(9) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(9)The Liquidator appointed under sub-section (8) shall have power, subject to the control of the Registrar : -(a)to institute and defend suits and legal proceedings on behalf of the cooperative by name of his office ;(b)to determine from time to time the contribution (including debts due) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by an officer, to the assets of the society ;(c)to investigate all claims against the cooperative and subject to the provisions of this Act, to decide questions of priority arising between claimants ;(d)to pay bona fide claims against the cooperative ;(e)to determine which person and in what proportions the costs of liquidation are to be borne ;(f)to determine whether any person is a member, past member or nominee of deceased member ;(g)to give such directions in regard to the collection and distribution of the assets of the cooperative as may appear to him to be necessary for winding up the affairs of the cooperative ;(h)with the previous approval of the Registrar to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the society may be rendered.Upon completion of liquidation, the Liquidator shall submit his report to the Registrar.] [Added by Governor Act No. 52 of 2018, dated 16.12.2018.]
