Section 3(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Notwithstanding anything contained in any Law for the time being in force all new Cooperatives shall comprise of permanent residents of State and be registered under this Act:[Provided that the promoters of a Co-operative for promotion of poultry, hatchery or dairy in the State may, notwithstanding anything contained in sub-section (1), apply for registration of such a cooperative under the Jammu and Kashmir Co-operative Societies Act, 1989 and thereafter such a Co-operative shall be registered under the said Act on fulfilment of the conditions laid down thereunder for such registration, including powers of inspection, audit and supervision by the Government :Provided further that the Government may provide any assistance or aid to any Co-operative on such terms and conditions and after execution of a memorandum of understanding in such forms, as may be prescribed."] [Substituted and added by Act XV of 2005 (Section 2).].
