Section 4(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)Every such application shall be accompanied by-(a)a true copy of the resolution of the general body expressing commitment to the principles of cooperation as provided for in Schedule A;(b)the original and one copy of the articles of association of the proposed cooperative as adopted by the general body;(c)a true copy of the resolution of the general body adopting the articles of association;(d)a true copy of the declaration of the general body stating that the cooperative is not in receipt of any share capital from the Government or any other external source, and does not intend ever to raise share capital from the Government or any source other than members;(e)a true copy of the latest annual report and audited statement of accounts;(f)a true copy of the resolution of the general body along with particulars regarding the wiping off of accumulated losses, if any, from various reserves and/or by debiting to the accounts of members as decided at the meeting;(g)a statement of the total number of members of the cooperative society as on the day of the meeting, the members who attended the meeting and the number who voted for the resolution.
