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[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(8)(e) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(e)The Registrar shall appoint a Liquidator for liquidation of assets and liabilities and the liquidation proceedings shall be conducted in accordance with the provisions of this Act.