Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(31) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (31)"Registrar" means an individual appointed under this Act, and includes any individual empowered to exercise the powers of the Registrar under this Act.
