LexSection 19 — Votes of joint proprietors shares.
The Bengal Bonded Warehouse Association Act, 1838
1 * * * If more persons than one, being partners in trade, shall be joint proprietors of two or more shares of the said Capital Stock, and shall agree to give a joint vote or joint votes, such joint vote or joint votes, shall be received in all respects as the vote or votes of a single proprietor would be receivedOpen in Lexace · Ask the AI about this section