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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(9) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(9)The auditor shall be given notice of every general meeting and at the expense of the cooperative will be entitled to attend and be heard thereat on matters relating to his/her duties as auditor and their exercise.