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[Cites 0, Cited by 0] [Section 30B(1)] [Section 30B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30B(1)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)the Government may constitute such Professional Boards, as may be necessary for managing the affairs of the Central Cooperative Banks including Anantnag Central Cooperative Bank Ltd., the Baramulla Central Cooperative Bank Ltd. and the Jammu Central Cooperative Bank Ltd. for implementation of the revival package(s) sanctioned by the Government of India/State Government so as to enable these Central Cooperative Banks to achieve a Capital Risk Adequacy Ratio (CRAR) as may be required ;