Section 168 in Jammu and Kashmir Co-Operative Societies Act, 1989
168. Notice necessary in suits.
- No suit shall be instituted against a co-operative society or any of its officers in respect of any Act touching the constitution, management of the business of the society until the expiration of two months next after notice in writing has been delivered to the Registrar or left at his office stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims;and the plaint shall contain a statement that such notice has been so delivered or left.
