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 2] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(1) in The Gujarat Co-Operative Societies Act, 1961 (1)No member of any society shall have more than one vote in its affairs:Provided that in the case of an equality of votes the Chairman shall have a casting vote.
