Section 60 in Jammu and Kashmir Co-operative Societies Rules, 2001
60. Circumstances under which the State Agriculture and Rural Development Bank or the Trustee may take action under section 99
- Where action under section 99 and 100 is not taken against the defaulter by the Agriculture and Rural Development Bank or by the State Agriculture and Rural Development Bank, the Trustee may call upon them to take necessary action within 7 days and report compliance, if no such report of compliance is received, the Trustee may himself take the necessary action.
