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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Any two or more Co-operative Societies may, with the previous approval of the Registrar and by a resolution passed by a two-third majority of the members present and voting at a general meeting of each such Society, amalgamate themselves and form a new Co-operative Society.