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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Mizoram - Subsection

Section 37(2) in Mizoram Cooperative Societies Act, 2006

(2)Where the share of a co-operative is held jointly by more than one person, the person whose name stands first in the share certificate, if present, shal1 have the right to vote and in the absence of first named person, the second named person may cast his vote.