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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(5) in Jammu and Kashmir Co-Operative Societies Act, 1989

(5)Notwithstanding anything contained in sub-section (2), a Primary Agricultural Credit Society shall pay a dividend to its members in accordance with the guidelines laid down by the Registrar in consultation with the National Bank.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]