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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(2)Any balance under the budget head provided for under sub-section (1) shall be taken at the end of the year into a cooperative education fund, and may be used only for the purpose of educating and training members, potential members, staff and directors in cooperative principles and practices.