Section 20(c) in Himachal Pradesh Co-Operative Societies Act, 1968
(c)where the Government is a member of the society, each person nominated [under section 35 or appointed as managing Director under Section 35-B] [Inserted vide H. P. Act No. 20 of 1986 (Sec. 2) effective w.e.f. 7-1-88 vide Not. No. Co-op. E (II) 21/74, dt. 30-12-87, published in R. H. P. Extra, dt. 26-4-88 P. 582.] by the Government on the committee shall have one vote;
