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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1)(ii) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(ii)a claim by surety against the principal debtor where the cooperative has recovered from the surety amount in respect of any debtor or other amount due to it from the principal debtor as a result of the default of the principal debtor whether such debt or amount due be admitted or not;