Section 49 in Jammu and Kashmir Co-Operative Societies Act, 1989
49. Restriction on amount of dividend.
- An apex society which has purchased shares in other co-operative societies from the money in the 'Principal Government Partnership Fund' and a central society which has purchased shares in primary societies from the money in the 'Subsidiary Government Partnership Fund' shall be entitled only to such dividend on the said shares as is declared by the society concerned and is payable to other share-holders of that Society.
