Section 51(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(6)In the case of dissolution, the Registrar may require, till the certificate of dissolution is issued by him/her, from the liquidator appointed by the cooperative or any other person who is required to furnish information a periodical return showing :-(a)the progress of dissolution;(b)the distribution of any undistributed surplus or reserve; and(c)any other relevant information that he/she may require.
