Section 4(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)Four copies of the authenticated provisional lists of voters shall be sent by every society to the Collector through the District Deputy Registrar so as to reach the Collector by the 15th July, of the year in which the general election is due. Copies of the said list shall be displayed on the notice board of the society. The District Deputy Registrar and the Collector by the 20th July of that year for inviting claims and objections.
