Section 19 in Bengal Bonded Warehouse Association Act, 1838
19. Votes of joint proprietors of shares.-
And it is hereby enacted, that if more persons than one, being partners in trade, shall be joint proprietors of two or more shares of the said Capital Stock and shall agree to give a joint vote or joint votes, such joint vote or joint votes, shall be received in all respects as the vote or votes of a single proprietor would be received.
