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State of Jammu-Kashmir - Section

Section 40 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

40. Deployment of funds.

(1)The funds mobilized by a cooperative shall be primarily for the furtherance of its objectives.
(2)Such of its funds as are not needed for use in its business, a cooperative may invest or deposit, outside its business, in any non-speculative manner.