Section 4(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)The Registrar shall register the cooperative and also take on record its articles of association and communicate by registered post a certificate of registration and the original of the registered articles of association signed and sealed by him/her within sixty days from the date of submission of application, to such person as specified in the application :Provided that-(a)the application is in conformity with the requirements laid down by this Act; and(b)the proposed articles of association are not contrary, to the provisions of this Act.
