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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)all claims of the members and creditors of each cooperative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and