Section 102(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Where such action is taken-(a)by the Board, the provisions of this Chapter and any rules made in this behalf shall apply in respect thereto as if all references to the Agriculture and Rural Development Bank and to its committee in the said provisions were references to the State Agriculture and Rural Development Bank and the Board, respectively;(b)by the Trustee, the provisions of this Act and of any rules made thereunder shall apply in respect thereto as if all references to the Bank or to its committee in the said provisions were references to the Trustee.
