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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)between the cooperative or its board and any past board, any director, office-bearer, or any past director, past office-bearer, or the nominee, heir, or legal representative of any deceased director or deceased director or deceased office-bearer of the cooperative.