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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2)(f) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(f)any other relevant and specific information required by the Registrar who will enable him/her to decide whether the cooperative has conducted its affairs in accordance with the principles of cooperation and this Act.