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Citedby 9 docs - [View All]
Gokul Prasad Moujilal Bharat vs Laxmansingh Mahasingh And Ors. on 16 February, 1962
Apex Electricals Ltd. vs Icici Bank Ltd. on 30 July, 2003
Shri Sai Sewa Dal (Regd) vs Union Of India (Uoi) And Ors. on 5 October, 2006
Juhu Co-Operative Housing ... vs State Of Maharashtra And Ors. on 24 February, 2004
Shri Jagannath Pandharinath ... vs The Hon'Ble Minister Of State For ... on 6 November, 2006

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co operative societies act
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[Section 13] [Complete Act]
Central Government Act
Section 13(3) in The Co- Operative Societies Act, 1912
(3) A registered society which has invested any part of its funds in the shares of any other registered society may appoint as its proxy, for the purpose of voting in the affairs of such other registered society, any one of its members.