Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(f) in Jammu and Kashmir Co-operative Societies Rules, 2001

(f)[ The Committee/Administrator shall make available sufficient copies of draft electoral roll for public inspection at the registered office of the society and at Panchayat Ghars located in the areas of operation of the society.] [Recast by SRO 1 dated 4th January, 2005.]