Section 21 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
21. Register of members.
(1)Every cooperative shall maintain a register of members. The name of every person admitted as a member of the cooperative shall be entered in the register along with such other particulars as deemed necessary by the board.(2)The name of every person whose membership has ceased or was terminated or withdrawn, shall be struck off the register.
