Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20] [Entire Act] State of Haryana - Subsection Section 20(d) in Haryana Co-operative Societies Act, 1984 (d)a member in default of any sum due from him to the society shall not be eligible to exercise his right of vote;
