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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)A society with a paid up share capital of more than rupees ten thousand but not exceeding rupees one lakh shall not incur more than rupees [four hundred] [Substituted for "Two hundred" by SRO 1 dated 4th January, 2005.] on election.