Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(e) in Himachal Pradesh Co-Operative Societies Act, 1968 (e)save as otherwise provided in the bye-laws, a minor to whom the share of a deceased member is transferred under section 23 shall not be entitled to vote.
