Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 13] [Entire Act] Union of India - Subsection Section 13(2) in The Co-Operative Societies Act, 1912 (2)Where the liability of the members of a registered society is limited by shares, each member shall have as many votes as may be prescribed by the by-laws.
