Section 41(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Surplus, if any, arising out of the business of a cooperative in a financial year may be used in one or more of the following ways:(a)towards a deficit cover fund;(b)to be distributed as surplus refund among its members;(c)to develop its business;(d)towards reserves and funds constituted in accordance with the articles of association ;(e)to provide common services to its members;(f)to provide rewards or incentives to staff:Provided that surplus arising out of services provided to non-members may not be distributed amongst members or staff.
