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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(5) in Jammu and Kashmir Co-operative Societies Rules, 2001

(5)Every Co-operative Society shall prepare a list of its members as on the last day of each Co-operative year.The list shall be kept open at the office of the society during office hours for inspection by any member of the society. The list of members shall be revised fourteen days prior to the date of meeting fixed for election of the committee of the society and shall include the members admitted and exclude the members removed during the period commencing from the date when the list was revised and ending with the date of the revision of the list.