Section 18 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
18. Member withdrawal.
(1)a member may at any time withdraw from membership in a cooperative in accordance with the procedure specified in the articles of association of that cooperative.(2)Withdrawal from membership will nonetheless require the person to fulfil such obligations as were undertaken/assumed as a member, under the provisions of this Act, the articles of association or other agreements.
