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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Co-operative Societies Rules, 2001

(3)The bye-laws of a Co-operative Society may provide for such matters, not specified in sub-rule (1) and sub-rule (2) as are incidental to the organisation of the society and management of its business.