Section 4 in Jammu and Kashmir Co-Operative Societies Act, 1989
4. Societies which may be registered.
- Subject to the provisions of this Act, a Co-operative Society which has as its object the promotion of the economic interests of its members in accordance with Co-operative principles or a Co-operative Society established with the object of facilitating the operations of such a society, or a Co-operative Society, established for carrying out any of the objects specified in section 113 may be registered under this Act.
