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Union of India - Section
Section 18 in Bengal Bonded Warehouse Association Act, 1838
18. Number of votes to which proprietors are entitled.-
And it is hereby enacted, that at such general meetings, no proprietor shall have more than eight votes, and that the proprietors shall vote according to the following scale :| 2 Shares shall entitle to. | 1 Vote. |
| 4 Shares shall entitle to. | 2 Votes. |
| 6 Shares shall entitle to. | 3 Votes. |
| 10 Shares shall entitle to. | 4 Votes. |
| 20 Shares shall entitle to. | 6 Votes. |
| 35 Shares shall entitle to. | 7 Votes. |
| 50 Shares shall entitle to. | 8 Votes. |