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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)information about the transfer of assets and liabilities has been sent by the cooperatives concerned to the Registrar and his/her acknowledgement of receipt of the information received.