Section 17 in Bengal Bonded Warehouse Association Act, 1838
17. Voting at general meetings. Qualifications for voting.-
And it is hereby enacted, that at General Meetings of the Proprietors, every election and question shall be decided by a majority of votes; and that no proprietor shall be allowed to vote unless he be possessed of two or more shares of the Capital Stock of the said Association, which shares shall have been registered in his name not less than three calendar months before.
