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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Co-operative Societies Rules, 2001

(3)Every such application shall be made within fourteen days from the date of the General meeting at which amendment was passed.Provided that the Registrar may condone the delay, if any, for sufficient cause.