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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(9)(g) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(g)to give such directions in regard to the collection and distribution of the assets of the cooperative as may appear to him to be necessary for winding up the affairs of the cooperative ;