Section 55(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)immediately give notice of his/her appointment:-

(i)in the case of a liquidator not appointed by the Registrar, to the Registrar ; and

(ii)to each claimant and creditor known to the liquidator;