Section 31(a) in The Multi-State Co-Operative Societies Act, 2002

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Union of India - Subsection

Section 31(a) in The Multi-State Co-Operative Societies Act, 2002

(a)a member who is an employee of such society shall not be entitled to vote—

(i)at the election of a member of the board of such society;

(ii)in any general meeting convened for framing the bye-laws of such society or any amendments thereto;