Section 11(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)A special resolutions passed under sub-section (1) shall not take effect until:(a)all claims of the members and creditors of the cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied;(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(c)the certificates of registration and the copies of the registered articles of association of the result and cooperatives, signed and sealed by the Registrar, are issued in accordance with section 4.
