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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Manipur - Subsection

Section 27(3) in The Manipur Co-operative Societies Act, 1976

(3)A society, which has invested any part of its funds in the shares of another society, may appoint one of its members to vote on its behalf in the affairs of that other society; and accordingly such member shall have the right to vote on behalf of the first society.