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State of Maharashtra - Section

Section 56X in The Maharashtra Cooperative Societies Rules, 1961

56X. Uncontested election.- If after the expiry of the period within which candidatures may be withdrawn under Rule 56T, the number of candidates in the constituency whose nominations have been accepted is equal to or less than the number of seats to be filled, the Returning Officer shall forthwith declare such candidate or all such candidates to be duly elected to fill the seat or the relevant number of seats, as the case may be, and shall complete and certify the declaration in Form M-9 and where the Returning Officer is not the District Election Officer himself, he shall send signed copies thereof to the District Election Officer.