Section 25 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
25. Voting rights of members.
- In primary cooperatives, members shall have equal voting rights (one member, one vote), and secondary cooperatives, too, shall be organized in a democratic manner:Provided that a person must have been a member for at least one full financial year, before being eligible to vote:Provided that the condition of one year membership shall not apply to the members who join at registration or at any time after the registration of a cooperative but before the first financial year ending:Provided further that the articles of association of a secondary cooperative may fix an upper limit on the number of votes that a member cooperative can have.
