Section 45(13)(f) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

[Cites 0, Cited by 0] [Section 45(13)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(13)(f) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(f)state whether or not any of the directors had at any time during the year under review become ineligible under this Act to continue in office as a director; and

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State of Jammu-Kashmir - Subsection

Section 45(13)(f) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)