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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in Jammu and Kashmir Co-operative Societies Rules, 2001

(2)The notice shall be sent to the members of the Managing Committee by post under certificate of posting. In addition the notice of such election meeting shall also be affixed on the notice board of the society or the branches of the society, if any:Provided that in primary society notice shall be given by the circulation amongst the members, instead of by post under certificate of posting.