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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2) in Arunachal Pradesh Co-operative Societies Act, 1978

(2)Notwithstanding anything contained in sub-section (1), a society which is a member of another society, may, subject to the Rules, appoint one of the member to vote on its behalf in the affairs of that other society.