Section 6(5) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(5)[ Notwithstanding anything contained in sub-rule (4), any person who is a member of the society as on the 30th day of July of the year immediately preceding the year in which such election is due or on such subsequent date as may be fixed by the Collector under sub-rule (1) of rule 4 and whose name is not included in the final list of voters prepared by the Collector under sub-rule (4) and who is desirous of being registered as a voter may apply in writing to the Collector in Form 1-A [within a period of fifteen days from the date of display of final list of voters under rule 7]. [Added by G. N. CSL. 2279/8/15-C, dated 10.1.1980.]
