Section 16(3) in Jammu and Kashmir Co-Operative Societies Act, 1989
(3)The order referred to in sub-section (1) may contain such incidental, consequential or supplemental provisions as may in the opinion of the Registrar, be necessary to give effect to the amalgamation, the division, or re-organisation. On the issue of an order under sub-section (1), the provisions of such sub-section (7) of section 14 shall apply to the Societies so amalgamated, divided or re-organised as if they were amalgamated or re-organised under that section.
