Section 21(e) in Jammu and Kashmir Co-operative Societies Rules, 2001
(e)The notice mentioned in clause (d) shall be given in the following manner:-(i)by post under certificate of posting;(ii)by affixing a copy thereof on the notice board outside the registered office of the society and also at conspicuous places in the area of operation of the society; and(iii)the beat of drum in the area of the operation of the society.
