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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(9)(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(c)to investigate all claims against the cooperative and subject to the provisions of this Act, to decide questions of priority arising between claimants ;