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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2) in Haryana Co-operative Societies Rules, 1989

(2)No member of a primary society who is a member of another co-operative society shall be appointed to vote on behalf of the society in the affairs of the other society unless a resolution is passed by two-third members of the committee of a primary society.