Section 11(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)information of the intended division and settlement of claims of members and creditors is sent to the Registrar and his/her acknowledgment of receipt of the information is obtained; and

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State of Jammu-Kashmir - Subsection

Section 11(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)