Section 52(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Where the Registrar has reasonable cause to believe that a cooperative:-(a)has not commenced business within to years after the date shown on its certificate of registration; or(b)has not carried on business for two consecutive years;he/she shall send to the cooperative a letter by registered post, inquiring whether the cooperative is carrying on business.
