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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)notice of the amendment of the articles of association of the cooperative has been received by the Registrar in accordance with this Act.