Section 16(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)No order shall be made under this section, unless(a)a copy of the proposed order has been sent in draft to the Society or each of Societies concerned;(b)the Registrar has considered and made such modification in the draft order as may seem to him desirable, in the light of any suggestion and objection which may be received by him within such period (not being less than two months from the date on which the copy of the order as aforesaid was received by the Society) as the Registrar may fix in that behalf, either from the Society or from any member or class of members thereof or from any creditor or class of creditors.
