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23. Votes of members.- Every member of a co-operative society shall have one vote in the affairs of the society: Provided that- (a) in the case of an equality of votes, the chairman shall have a second or casting vote; (b) a nominal or associate member shall not have the right of vote; (c) where the Central Government is a member of the co-operative society, each person nominated by the Central Government on the committee shall have one vote.    |
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