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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1)(i) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(i)a claim by a cooperative for any debt or other amount due to it from a member past member, the nominee, heir or legal representative of a deceased member, whether such debt or other amount be admitted or not;