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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Co-Operative Societies Act, 1959

(1)No member of a society shall have more than one vote in the affairs of the co-operative society.[Provided that where the State Government is a member of a co-operative society, each person nominated or deemed to have been nominated by the State Government on the committee of such co-operative society shall have one vote.]