Section 14(6) in Jammu and Kashmir Co-Operative Societies Act, 1989
(6)A resolution passed by a Co-operative Society under this section shall not take effect until, either(a)the assent thereto of all the members, and creditors affected has been obtained; or(b)all claims of members and creditors affected who exercise the option referred to in sub-section (4) within the period specified therein, have been met in full.
