Section 12(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)The special resolutions passed under sub-section (1) shall not take effect until :-(a)all claims of the members and creditors of each cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his/her acknowledgment of receipt of the information is obtained and(c)the certificate of registration and a copy of the articles of association of the resultant cooperative, signed and sealed by the registrar, is issued in accordance with section 4.
