Section 31(2)(i) in Sikkim Co-Operative Societies Act, 1955

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2)(i) in Sikkim Co-Operative Societies Act, 1955

(i)that a registered society affiliated to such society may have more than one representative but only the authorized member shall be entitled to' vote at general meetings of the society; and

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State of Sikkim - Subsection

Section 31(2)(i) in Sikkim Co-Operative Societies Act, 1955