Section 63 in Jammu and Kashmir Co-Operative Societies Act, 1989
63. Restrictions on other transactions with non-member.
- Save as is provided in sections 61 and 62 the transactions of a co-operative society with persons other than members shall be subject to restrictions if any, as may be prescribed [:][Substituted for "." by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.][Provided that in case of a Co-operative Credit Structure Society, the transactions with persons other than members shall be as decided by its committee.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
