Section 4(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)An application for registration may be submitted to the Registrar by hand or by registered post by the board of such cooperative society as wishes to convert itself into a cooperative under this Act. On the basis of a decision of a majority of members present at a meeting of the general body of the cooperative society, called with at least twenty days notice, and attended by at least twenty-five per cent of total members or five hundred members, whichever is less.
