Section 37(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)The minutes so recorded shall be deemed to have been confirmed on the fifteenth day after its dispatch to all directors, if no comments on the correctness or otherwise of the minutes are received from directors within that time:Provided that where comments have been received from directors, corrections, if any, will be made by the board when the said minutes are placed before the next meeting of the board for confirmation.
