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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(1)A society may admit joint members, provided they make a declaration in writing that the person whose name stands first in the share certificate shall have the right to vote and all the liabilities will be borne jointly and severally by them as provided in the Act, rules and bye-laws.