Section 2(r) in Jammu and Kashmir Co-Operative Societies Act, 1989
(r)"Prescribed" means prescribed by rules made under this Act.(rr)[ 'Primary Agricultural Co-operative Credit Society' means a Co-operative Society, by whatever name called, as defined under clause (cciv) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949) and includes a Multipurpose Co-operative Society;] [Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
