Legal Document View

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
[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)by a Co-operative Society, other than a credit society in which the share Capital raised from the member is intended to build up the special kind of business for which it has been registered.