Section 20 in Jammu and Kashmir Co-operative Societies Rules, 2001
20. Election expenses
(a)A society with a paid up capital of rupees ten thousand or less shall not incur expenditure of more than [two hundred] [Substituted for "two hundred" by SRO 1 dated 9th January, 2005.] rupees of election.(b)A society with a paid up share capital of more than rupees ten thousand but not exceeding rupees one lakh shall not incur more than rupees [four hundred] [Substituted for "Two hundred" by SRO 1 dated 4th January, 2005.] on election.(c)A society with a paid up share capital of more than rupees one lakh shall not incur expenditure of more than rupees [One thousand] [Substituted for "five hundred" by SRO 1 dated 9th January, 2005.] on election.
