Section 4(13) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(13)Where a secondary cooperative society which has other cooperative societies as its members is registered as a secondary cooperative under this Act, it may continue to serve and have its affairs managed by its member cooperative societies, for a period of one year from the date of its registration under this Act, at the end of which period may have as its members only such cooperatives as an registered under this Act:Provided that in all matters governing the relationship between the secondary cooperative and its member cooperative societies, the provisions of this Act shall prevail.
