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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(3)Within fifteen days of such authorization for dissolution the cooperative shall send to the Registrar a copy by registered post of the authorization to dissolve the cooperative.