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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 163(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)Any person other than a co-operative society carrying on business under any name or title of which the words "co-operative" or its equivalent in any Indian Language, is part, without the sanction of the Government shall be punishable with fine which may extend to two hundred rupees.