Section 51(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)The authorization approved in pursuance of sub-section (1) is required to set out:(a)the assets and liabilities of the cooperative;(b)the claims of creditors;(c)the number of members;(d)the nature and extent of the members interest in the cooperative;(e)the name and address of the liquidator appointed by the cooperative.
