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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(2)The Government shall appoint a Registrar of Cooperatives and such other individuals as it thinks necessary to carry out the duties, to perform the functions, and to exercise the powers of the Registrar in pursuance of this Act.