Section 17(1)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

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State of Jammu-Kashmir - Subsection

Section 17(1)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)an individual who is-

(i)competent to contract under section 11 of the Jammu and Kashmir Contract Act, Samvat 1977;

(ii)a permanent resident of the State of Jammu and Kashmir as defined in section 6 of the Constitution of Jammu and Kashmir;