Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(2) in Jammu and Kashmir Co-Operative Societies Act, 1989 (2)The Registrar may fix such remuneration for the Administrators, as he may think fit, and the remuneration shall be paid out of the funds of the Co-operative Society.
