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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(j) in Manipur Societies Registration Act, 1989

(j)"Votes of three-fifths of the members" means the votes of at least three-fifths of the total number of members of a society, given at a general meeting of the society convened according to its regulations, including votes by proxy where voting by proxy is allowed under the regulations.