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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)Notwithstanding anything contained in sub-section (1), the society which is a member of another society, may appoint such number of its members as may be prescribed, to vote in the affairs of such other society.