Section 3(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)Every such application shall be accompanied by :(a)the original of a declaration signed by the applicants expressing commitment to the principles of cooperation as provided for in Schedule A;(b)the original and one copy of the articles of association of the proposed cooperative as adopted by the applicants;(c)a true copy of the resolution passed at a meeting by the applicants adopting the articles of association; and(d)a list of names of the applicants with their complete addresses.
