Section 20(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)The board of a cooperative may terminate the membership of a person who has acted adversely to the objects and interest of the cooperative, including the violation by the member of the articles of association of the cooperative, the policies of the general body or board and/or contracts entered into by the member with the cooperative :Provided the member has been given a fair opportunity to make representation at the board meeting as to why membership should not be terminated.
