Section 43(3) in Jammu and Kashmir Co-Operative Societies Act, 1989
(3)[ Notwithstanding anything contained in sub-section (1), the share capital contribution by the Government in case of a Co-operative Credit Structure Society shall not exceed twenty five percent of the share capital and the Government or such Society may reduce the Government's subscription further at its choice.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
