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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(4)Where the Registrar discharges a liquidator in pursuance of sub-section (3), he/she shall dissolve the cooperative, issue a certificate of dissolution and strike off its name from the register of cooperatives.