Section 19(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)Where a self-help group is a member of a Society, a person nominated by such self-help group, may vote on its behalf in the affairs of the Society.][inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
