Section 58(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(a)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a cooperative or by an office bearer or member and relating to business of such cooperative or any class of such instruments or decisions or orders of the Registrar or arbitral tribunal or liquidator under this Act, are respectively chargeable;
