Section 27(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where a share of a society is held jointly by more than one person, [the person whose name stands first in the share certificate, if present, shall have the right to vote. But in his absence the person whose name stands second, and in the absence of both, the person whose name stands next, and likewise, in the absence of the preceding persons the person whose name is next on the share certificate, who is present and who is not a minor, shall have the right to vote.] [These words were substituted for the words, 'only the person whose name stands first in the share certificate, shall have the right to vote, by Maharashtra 27 of 1969, Section 8(6).]
