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Citedby 22 docs - [View All]
Dharma Vana Arboretum,, ... vs Department Of Income Tax on 27 July, 2012
Dunlop India Limited vs T.K. Mukhopadhyay on 31 July, 1997
Apex Electricals Ltd. vs Icici Bank Ltd. on 30 July, 2003
Balbir Singh And Others vs State Of Punjab And Others on 18 February, 2013
Mohiuddin And Ors. vs State Of Rajasthan And Ors. on 22 January, 1991

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[Section 13] [Complete Act]
Central Government Act
Section 13(1) in The Co- Operative Societies Act, 1912
(1) Where the liability of the members of a registered society is not limited by shares, each member shall, notwithstanding the amount of his interest in the capital, have one vote only as a member in the affairs of the society.