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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)to the purchase or lease of lands or purchase, construction or renewal of buildings by a Co-operative Society.whose objections according to its bye-laws include such purchase, lease, construction or renewal.