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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(5)Any person may apply in writing to the Registrar seeking a copy of the Registrar's annual report or of any return/s or any return/s or any information filed with the Registrar, and such information shall be made available by the Registrar on reasonable fee.