Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Notwithstanding anything contained in sub-section (1), no person being a member of a Co-operative society shall by reason only of such membership acquire or hold property if such person is under any law for the time being in force, ineligible for acquiring or holding property in the State.