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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)[ The Committee or the Administrator shall inform the members two months in advance about the date of election and the Assistant Registrar shall also be informed about the same.] [Recast by SRO 1 dated 4th January, 2005.]