Section 19 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
19. Cessation of membership.
(1)A person shall cease to be a member on death or on incurring such disqualification as may be specified in the articles of association.(2)Every cooperative shall inform, in the event of the death of the member, the nominee of the member, and in every other instance, the member, about the cessation of membership for the statement of accounts.
