Section 22(a) in Multi State Co-Operative Societies Act, 1984

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Union of India - Subsection

Section 22(a) in Multi State Co-Operative Societies Act, 1984

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

(i)at an 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;