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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(4) in The Maharashtra Cooperative Societies Rules, 1961

(4)[When the active members] [Substituted 'When members' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] are divided on any resolution, any member may demand a poll. When a poll is demanded, the President shall put the resolution for vote.