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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

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

(Q)"Ordinary member" means a member of a co-operative society having a right to vote in the affairs of the society in accordance with the provisions of this Act, the rules and the bye-laws;