Section 7(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)Every such information forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars :-(a)a copy of the resolution agreeing to the amendment;(b)the date of the general meeting at which the amendment was approved;(c)the date on which the amendment comes into force.
