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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)the certificate of registration and a copy of the articles of association of the resultant cooperative, signed and sealed by the registrar, is issued in accordance with section 4.