Section 2(b) in Jammu and Kashmir Co-Operative Societies Act, 1989
(b)"Bye-law" means the bye-laws for the time being in force which have been registered under this Act and includes amendments thereto which have been duly registered under this Act.(bb)[ "Central Co-operative Bank" means a central society engaged in business of banking; [Inserted by Act No. X of 2010, w.e.f. 29.4.2010.](bba)"Chartered Accountant" means a member of the Institute of Chartered Accountants of India within the meaning of Chartered Accountants Act, 1949 (38 of 1949);]
