Section 70(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)For the purposes of sub-section (1) the following shall be deemed to be dispute touching the constitution, management or the business of a co-operative society, namely:-(a)a claim by the society for any debt or demand due to it from a member or the nominee, heirs or legal representatives of a deceased member, whether such debt or demand be admitted or not;(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor whether such debt or demand is admitted or not;(c)any dispute arising in connection with the election of any office of the society;(d)the question whether a person is or was member of co-operative society or not.
