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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)to interpret the organizational objectives, to set up specific goals to be achieved towards these objectives, and to make periodic appraisal of operations ;