Section 52 in Jammu and Kashmir Co-Operative Societies Act, 1989
52. Disposal of Principal Government Partnership Fund and Subsidiary Government Partnership Fund on winding up of an apex or a central society.
(1)If an apex society which has established a 'Principal Government Partnership Fund' is wound up or is dissolved, all moneys to the credit of, or payable to, that fund shall be paid to the Government.(2)If a central society which has established 'Subsidiary Government Partner-ship Fund' is wound up or is dissolved, all money to the credit of, or payable to, that fund shall be paid and credited to the "Principal Government Partnership Fund" from which it received money under clause (b) of sub-section (2) of section 45.
