Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)The apex society may, with the previous approval of the Government, enter into an agreement with a central society setting out the terms and conditions on which it shall provide money to that society from the "Principal Government Partnership Fund" for the purpose specified in clause (b) of sub-section (2) of section 45.