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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(13) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(13)"Cooperative with unlimited liability" means a cooperative in which its members are jointly and severally liable for the debts of cooperative and to contribute to any deficit in the assets of Cooperative in the event of it being wound up;