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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(4)If the inquiry is not completed within the time specified in sub-section (3), it shall lapse at the end of the said period, and the Registrar shall refund to the applicants the fee collected from them.