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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(5)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)he/she shall within thirty days of such approval cause at the expense of the cooperative a notice of the special resolution to be published once in the Government Gazette and once a week for two consecutive weeks in a newspaper published or distributed in the district where the registered office of the cooperative is located.