Section 52(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)At the expiry of thirty days after the date of the issue of the notice in pursuance of sub-section (3) the Registrar may, unless cause to the contrary is previously shown by the cooperative-(a)where he/she is satisfied that the cooperative has no assets or liabilities, dissolve the cooperative strike off its name from the register of cooperatives and issue a certificate of dissolution; and(b)appoint a liquidator to dissolve the cooperative in accordance with section 54.
