Section 25(e) in The Delhi Co-Operative Societies Act, 2003
(e)[ if a co-operative society becomes defunct and has ceased to function in accordance with the bye-laws and co-operative principles, its representative shall have no voting right in the affairs of a federal co-operative society or financial bank or financial society.] [Clause (e) ins. by Delhi Act 8 of 2006, section 3 (w.e.f. 13-1-2007)]
