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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his/her acknowledgment of receipt of the information is obtained and