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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(1)(b) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(b)omits to state a material fact required in the report or necessary to make a statement contained in the report not misleading in the light of the circumstances in which it was made;