Section 52(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)If a central society which has established 'Subsidiary Government Partner-ship Fund' is wound up or is dissolved, all money to the credit of, or payable to, that fund shall be paid and credited to the "Principal Government Partnership Fund" from which it received money under clause (b) of sub-section (2) of section 45.
