Section 17(7) in Jammu and Kashmir Co-Operative Societies Act, 1989
(7)Notwithstanding anything contained in sub-section (1), the Government or any person authorised by the Government may, having regard to the fact that the interests of any person or class of persons conflict or are likely to conflict with the objects of any Society or class of Societies, by general or special order published in the Government Gazette, declare that any person or class of persons engaged in or carrying on any profession, business or employment shall be dis-qualified from being admitted or for continuing as members or shall be eligible for membership only to a limited extent of any specified Society or class of societies so long as such person or persons are engaged in or carry on that profession, business or employment, as the case may be.
