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 158] [Entire Act] State of Jammu-Kashmir - Subsection Section 158(d) in Jammu and Kashmir Co-Operative Societies Act, 1989 (d)to the [Tribunal] [Substituted 'Co-operative Tribunal' by Governor's Act No. 9 of 2016, dated 3.4.2016.] when the order, decision is made by the Registrar:
