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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 172(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)Any Co-operative society now existing which has been registered under the Co-operative Societies Act, 1960 shall be deemed to be registered under this Act, and its bye-laws shall so far as the same are not inconsistent with the express provisions of this Act, continue in force until altered or rescinded.