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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(d) in Himachal Pradesh Co-Operative Societies Act, 1968

(d)where a share of a society is held jointly by more than one person, only the person whose name stands first in the share certificate and in its absence, in the member register shall have the right to cast one vote; and