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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

(a)A society with a paid up capital of rupees ten thousand or less shall not incur expenditure of more than [two hundred] [Substituted for "two hundred" by SRO 1 dated 9th January, 2005.] rupees of election.