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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)All moneys and dividends referred to in sub-section (1) and sub-section (2) shall notwithstanding that the shares stand in the name of the apex society or the central society, as the case may be, be paid to the Government.