Section 41(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)The Government may, by notification, exempt any class of co-operative societies from(a)Land Revenue;(b)taxes on agricultural income;(c)taxes on sale or purchase of goods;(d)taxes on profession, trades, callings and employments; and(e)toll taxes on transportation of chemical fertilizers and food grains.
