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[Cites 0, Cited by 1] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(d) in The Delhi Co-Operative Societies Act, 2003

(d)if a member is in default in payment of the sum demanded by the co-operative society or has transferred his interest in a co-operative society to any other member or to any other person without the approval of the competent authority, he shall have no voting right in the general body meeting of the co-operative society.