Section 51(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)All moneys received by the central society in respect of 'shares of primary societies purchased from the money in the 'Subsidiary Government Partnership Fund' on redemption of such shares or by way of dividends or otherwise, shall in the first instance be credited to that fund and then transferred to the apex society which shall credit them to the "Principal Government Partnership Fund".
