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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(5)When special resolutions passed under sub-section (1) take effect, the resolutions shall be sufficient conveyance to vest the assets and labilities in the transferee without any further assurance.