Section 3(7) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(7)Where within seventy five days of submission of the application for registration, the person specified in the application receives neither the certificate of registration nor the order of refusal [the Registrar shall assign the reasons for non-registration of the cooperative] [Substituted 'that person may move the Court for redressal' by Governor Act No. 52 of 2018, dated 16.12.2018.].
