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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1)(d) in Jammu and Kashmir Co-operative Societies Rules, 2001

(d)no person who is a money lender or a shopkeeper whose interests conflict or are likely to conflict with the objects of the society and carries his business or trade within the area of operation of the society shall be eligible for election as a member of the committee or an officer thereof;