Section 25(c) in The Delhi Co-Operative Societies Act, 2003
(c)[ where the Government is a member of the co-operative society, each person nominated by the Government on the committee shall have one vote; [[Substituted by Delhi Act 2 of 2012, section 2, for clause (c) (w.e.f. 1-4-2012, vide Notification F. No. 47/ Policy/2011/97, dated 1st May, 2012). Clause (c), before substitution, stood as under:
