Section 54 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
54. Appointment of liquidator.
- Where a cooperative is to be dissolved and no liquidator is appointed by the general body [***] [Omitted 'or the Court' by Governor Act No. 52 of 2018, dated 16.12.2018.], the Registrar may, -(a)appoint any person as a liquidator to wind up the affairs of the cooperative; or(b)where he/she is satisfied that the cooperative has no assets and liabilities, issue a certificate of dissolution.
