Section 72(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)Disputes mentioned in sections 70 and 71 of the Act may be referred to the following authorities for adjudication.(i)Deputy Registrar Co-operative Societies for a sum of money not exceeding Rs. 50,000/-. However this will not apply in case of Deputy Registrar Special who will continue to utilise powers regarding the cases of embezzlement, misappropriation to be referred to him;(ii)Joint Registrar/Additional Registrar Co-operative Societies for a sum exceeding Rs.50,000/-.
