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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 176(2)(xvii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(xvii)the constitution and maintenance by any apex or central society of a common cadre of personnel to work as officers or as other employees in affiliated societies.