Section 2(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(5)"common need" means that economic need which is common to all those who wish to form a cooperative, or have taken membership in a cooperative, and which the cooperative is expected to fulfil through the provision of core services;[Explanation. - The expression "economic need which is common to all" shall not mean banking services like accepting of deposits, opening savings, recurring and Fixed Deposit Accounts and providing loans under short-term, medium term or long-term but includes thrift and credit business.] [Added by Governor Act No. 52 of 2018, dated 16.12.2018.]
