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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in Jammu and Kashmir Co-operative Societies Rules, 2001

(2)The amount of such remuneration and the other costs, if any, incurred in relation to the management of the Co-operative Society by the committee or the Administrators shall be payable from the funds of the society.