Section 34 in Jammu and Kashmir Co-operative Societies Rules, 2001
34. Transactions with Non-members
- No Co-operative Society shall enter into any transaction with a person other than a member except for the furtherance of the business of the society and those referred to in sections 61 and 62 unless:-(a)the bye-laws of the society permit it to enter into such transaction, and(b)previous sanction of the Registrar has been obtained by the society and also permitted by the resulting of society.
