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

State of Jammu-Kashmir - Subsection

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

(h)with the previous approval of the Registrar to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the society may be rendered.