Section 50(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)If a co-operative society in which shares are purchased from the "Principal Government Partnership Fund" is wound up, or is dissolved, the Government shall not have any claim against the apex society which purchased the shares in respect of any loss arising from such purchase; but the Government shall be entitled to any money received by the apex society in liquidation proceedings or on dissolution, as the case may be.
