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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Co-operative Societies Rules, 2001

(4)When the Registrar registers an amendment of the bye-laws of a Co-operative Society, he shall send a copy thereof to the society, if any, to which the Co-operative Society is affiliated.