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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(2)Any reference in this Act to the general body shall apply to representative general body where it exists :Provided, however, that the representative general body shall not after any provision in the articles of association or take any decisions relating to such subjects as the general body may have explicitly retained for itself.