Section 2(j) in Jammu and Kashmir Co-Operative Societies Act, 1989
(j)"Co-operative Society with limited liability" means a Co-operative Society in which the liability of its members, for the debts of the Society in the event of its being wound up, is limited by its bye-laws;(i)to the amount, if any, unpaid on the shares respectively held by them; or(ii)to such amount as they may, respectively, undertake to contribute to the assets of the Society.
