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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(3)Where the Registrar approves the final accounts rendered by a liquidator in pursuance of sub-section (2), he/she shall,-
(a)issue directions with respect to the custody or disposal of the documents and records of the cooperative; and
(b)discharge the liquidator;