Section 39(3) in Jammu and Kashmir Co-operative Societies Rules, 2001
(3)The period of limitation for referring a dispute touching the constitution, management for the business of a Co-operative Society under sub-section (1) of Section 70, sub-section (1) of section 71 and sub-section (1) of section 72 of the Act, shall be regulated by the provisions of the Jammu and Kashmir Limitation Act, Samvat 1995 (X of 1995) as if the dispute were a suit and the Registrar/authority/arbitrator a civil court.
