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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(4)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)where he/she is satisfied that the cooperative has no assets or liabilities, dissolve the cooperative strike off its name from the register of cooperatives and issue a certificate of dissolution; and