Section 19(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)A person admitted as a member may exercise the rights of membership, including the right to vote, only on fulfilment of such conditions as may be laid down from time to time in the bye-laws:Provided that a person shall have been a member for atleast one year before being eligible to exercise the right of vote:Provided further that the above proviso shall not apply to the promoter, member in the first year of registration of a Co-operative Society.
