Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(b) in Haryana Co-operative Societies Act, 1984

(b)in case of a primary society which is a member of another co- operative society may subject to the rules, appoint one of its members to vote on its behalf in the affairs of the other society.