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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(6)The term of the ad-hoc board so appointed shall not exceed three months and the ad-hoc board shall cease to function as soon as a regular board is elected in accordance with the articles of association.