Section 22 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
22. Cooperative education.
(1)Every cooperative shall include in its budget annually, provision for expenses on member and potential member education and staff and board training for the development of their cooperative in accordance with the principles and practices of cooperation.(2)Any balance under the budget head provided for under sub-section (1) shall be taken at the end of the year into a cooperative education fund, and may be used only for the purpose of educating and training members, potential members, staff and directors in cooperative principles and practices.
