Section 31(2)(a) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 31(2)(a) in Sikkim Co-Operative Societies Act, 1955

(a)Every member of a registered society and every ex-officio member of the Administrative Council or managing body of such society, unless under some temporary disqualification, shall have the right to attend any general meeting of the society and to exercise his vote at such meeting,

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State of Sikkim - Subsection

Section 31(2)(a) in Sikkim Co-Operative Societies Act, 1955