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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(3) in The Chhattisgarh Co-Operative Societies Act, 1960

(3)Notwithstanding anything contained in this Act, every person nominated on the committee of a society under sub-section (1) shall have one vote in such committee :Provided that nominated person shall not be entitled to vote in any election of the office bearers of the committee of the society.