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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(4)Every cooperative shall preserve its books of accounts relating to a period of at least eight years before the current year together with supporting records and vouchers.