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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in Rajasthan Co-operative Societies Act, 2001

(3)Each member of the committee, including the members nominated by the State Government, if any, shall be entitled to cast one vote:Provided that where the member nominated by the State Government has any dissent with the resolution passed by the committee, he shall inform the Registrar about such dissent within a week.Provided further that a member nominated by the State Government shall neither participate in voting for the election of any officer nor shall have any franchise therefor.