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

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State of Jammu-Kashmir - Subsection

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

(g)In the case of societies which gives loans to members for purchasing machinery implements, equipments, commodities or other goods no member, whose near relation is dealer in such goods or is a Director of the company or a partner of a firm carrying one business in such goods shall be eligible for being elected or appointed as a member of the committee of such society.

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State of Jammu-Kashmir - Subsection

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