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[Cites 0, Cited by 2] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in Delhi Co-operative Societies Act, 1972

(2)Notwithstanding anything contained in sub-section (1), a co-operative society which is a member of another co-operative society, may, subject to the rules, appoint one of its members to vote on its behalf in the affairs of that other society.