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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir Co-operative Societies Rules, 2001

(2)Where a member of Co-operative Society so appointed falls in arrears to the society for the period specified in sub-rule (1) subsequent to his appointment, he shall cease to be a representative of the society as from the end of the said period.