Section 51(5)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

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State of Jammu-Kashmir - Subsection

Section 51(5)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)where he/she is satisfied that the cooperative has no assets or liabilities, he/she may dissolve the cooperative, strike off its name from the register of cooperatives and, issue a certificate of dissolution; or

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State of Jammu-Kashmir - Subsection

Section 51(5)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)