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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(1) in The Tripura Co-operative Societies Act, 1974

(1)
(a)No member of any society shall have more than one vote in its affairs:
Provided that, in the case of an equality of votes, the Chairman shall have a casting vote.
(b)Every member of a society shall exercise his vote in person and no member shall be permitted to vote by proxy.