Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(h) in Jammu and Kashmir Co-operative Societies Rules, 2001 (h)"Owned funds" means the total paid up share capital and reserve fund and other funds created out of profits and undistributed profits minus accumulated losses.
