Section 18(e) in Jammu and Kashmir Co-operative Societies Rules, 2001
(e)The notice of the general meeting shall be sent to the members by any of the following modes, namely:-(i)by post under certificate of posting;(ii)by circulation among members;(iii)notice of the general meeting and the list of share holders eligible to vote shall also be affixed on the notice board of the society or the branches of the society, if any.
