Section 4(12) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(12)Where a cooperative society which is a member of secondary cooperative society is registered as a cooperative under this Act, the cooperative may continue to receive services from the secondary cooperative society and to participate in its affairs for a period of one year from the date of its registration under this Act, at the end of which period, its membership in that secondary cooperative society shall cease, unless, by then, the secondary cooperative society, too is registered under this Act:Provided that in all matters governing the internal functioning of the cooperative, this Act shall prevail, whereas in matters governing relationship of the cooperative with the secondary cooperative society to which it is affiliated, the Cooperative societies Act shall prevail.
