Section 50(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)If co-operative society in which shares are purchased from the "Subsidiary Government Partnership Fund" is wound up or is dissolved, neither the Government nor the apex society shall have any claim against the central society which purchased the shares in respect of any loss arising from such purchases; but the apex society shall be entitled to any money received by the central society in liquidation proceedings or on dissolution, as the case maybe, and such money shall be credited to the "Principal Government Partnership Fund".
