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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(ii) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(ii)Besides above the ordinary member shall have one additional vote for every 5 lakh units transacted through the Federation in the previous financial year. The voting rights shall be determined along with annual accounts on the above basis and will be effective for the year tall the next Annual General Meeting. The new Board will, however, exercise these voting rights only after the Annual General Meeting.