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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Mizoram - Subsection

Section 37(1) in Mizoram Cooperative Societies Act, 2006

(1)Every member of co-operative shall have one vote regardless of the number of shares held by him in primary co-operative and this right to vote shall be exercised personally and not by proxy and whereas in the case of equality of votes, the Chairman or President as the case may be shall have a casting vote.