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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2)(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)where all the applicants are individuals the number of applicants shall not be less than 100 in case of primary agricultural societies; not less than 50 in case of registration of primary non-agricultural societies; provided that in case of husband and wife joining as member they shall be treated as one member for the purpose of registration. This will not apply in case of registration of Federal Co-operative Societies;