Section 9(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Every proposal for such amendment shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment-(i)is not contrary to provisions of this Act and the rules;(ii)does not conflict with Co-operative principles;(iii)satisfies the requirements of sound business;(iv)will promote the economic interests of the members of the Society; and(v)is not inconsistent with the principles of social justice;[he may register the amendment within one month from the date of receipt of the application.][Substituted for "he may register the amendment." by Act No. X of 2010, Dated 28 4.2010, w.e.f. 29.9.2010.]
