Section 24(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)The Authority may subscribe to the share capital of any public limited company incorporated under the Companies Act, 2013 or a cooperative society, with limited liability registered under the Jammu and Kashmir Cooperative Societies Act, 1989 (Act No. X of 1989) :Provided that, the amount of such subscription in a year shall not exceed such sum as may be prescribed :
