Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)an apex society or a central society from the 'Principal Government Partnership Fund' or the 'Subsidiary Government Partnership Fund' as the case may be; the liability in respect of such shares shall, in the event of the co-operative society being wound up, be limited to the amount paid in respect of such shares.