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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)he has directly or indirectly, any interest in any subsisting contract made with the society or in any property sold or purchased by the society or in any other transaction of the society, except in an investment made or in any loan taken from the society;