Section 47(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(5)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in sub-section (3) or of the lapse of the Inquiry as specified In sub-section (4) communicate the report of the inquiry, or the reasons for the non-completion of the inquiry as the case may be,-(a)to the cooperative concerned;(b)to the applicant secondary cooperative, if any;(c)to the applicant creditor, if any;(d)to the person designated by the applicant-directors, if any ;(e)to the person designated by the-applicant-members, if any; and(f)to any person, on payment of fee specified by the Registrar.
