Section 30(3) in Jammu and Kashmir Co-operative Societies Rules, 2001
(3)No recoupment of the amount invested under this rule shall be necessary when the investment is made:-(a)by a Co-operative Society from its building fund constituted out of profits, or(b)by a Co-operative Society, other than a credit society in which the share Capital raised from the member is intended to build up the special kind of business for which it has been registered.
