Section 62(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)[ Notwithstanding anything contained in sub-section (1), a Co-operative Credit Structure Society shall have freedom to raise loan from any bank or Reserve Bank regulated financial institution, refinance from National Bank or any other refinance agencies directly or through any Reserve Bank regulated financial institution of its choice in addition to the loan raised from the Society to which it is affiliated.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
