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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)fails to give any notice, send any return or document that is required for the purposes of this Act;