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

State of Jammu-Kashmir - Subsection

Section 21(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Notwithstanding anything contained in Sub-section (1) a Co-operative Society which is a member of another Co-operative Society may, subject to any rules made under this Act, authorise one of its members to vote on its behalf in the affairs of the other Society.