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

State of Himachal Pradesh - Subsection

Section 25(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)[ Every resolution at a general meeting shall be decided by a majority of votes of the members present, and as laid down in the Act, and if the votes be equal the Chairman shall have a second or casting vote.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]