Legal Document View

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
[Cites 0, Cited by 1] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(a) in Rajasthan Co-operative Societies Act, 2001

(a)a co-operative society is a member of another co-operative society, its Chairperson or, in his absence Vice-Chairperson shall, subject to any rules made [under this Act] [Substituted 'under section 30' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], represent to cast vote on its behalf in the affairs of that another society;