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[Cites 0, Cited by 0] [Section 45(13)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(13)(g) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(g)state whether the decisions on disposal of surplus or assessment of deficit, of the general body, at its previous annual general meeting were implemented correctly and completely or not.