Section 20(b) in The U.P. Co-operative Societies Act, 1965
(b)where a co-operative society, the State Warehousing Corporation or a body corporate is a member of such society, each delegate of such co-operative societies, State Warehousing Corporation or body corporate, [appointed in the prescribed manner] [Substituted by U.P. Act No. 17 of 1977.] to the general body of such society shall have one vote;
