Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 17 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

17. Manner of publication of order under Rule 16.

- The Collector shall send a copy of the order made under rule 16, not later than 25 days before the date fixed for the poll, to the society either personally or through post under certificate of posting addressed to the society at its registered place of address and in addition, the said order-
(a)shall be passed on the notice-boards of the offices of the Collector, the Returning Officer, the District Deputy Registrar and the society, and
(b)shall be published at least in one daily newspaper circulating in the area of operation of the society.