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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2)(b) in Rajasthan Co-operative Societies Act, 1965

(b)a local authority or body which is a member of a co-operative society under section 19, may, subject to any rules made under this Act, be represented by its Chairman or, in his absence, by the Vice-Chairman to vote on its behalf in the affairs of the society:]