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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(2)(B) in Uttarakhand Co-Operative Societies Act, 2003

(B)have a second vote in the event of equality of votes on any matter being decided by the Board & General meeting and shall exercise such powers and perform such duties as may be conferred or imposed on him by this Act, the rules, the bye-laws and the resolutions of the committee of management.