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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Manipur - Subsection

Section 27(6) in The Manipur Co-operative Societies Act, 1976

(6)A local authority or public trust which has invested any part of its funds in the shares of a society, may appoint any of its members or trustees to vote on its behalf in the affairs of that society; and accordingly such person shall have the right to vote on behalf of that local authority or the public trust, as the case may be.