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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in Jammu and Kashmir Co-operative Societies Rules, 2001

(4)A nomination made by a member under this rule shall not be valid and shall not, in the event of the death of the member have effect unless:
(a)it is made in writing and is signed by the member in the presence of at least two witnesses; and
(b)it is registered in the books of the society kept for the purpose.