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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(4)Every contesting candidate at an election [shall lodge with the Collector through Returning Officer] [Inserted by G. N. of 11.5.1972.] an account of his election expenses within the time and in the manner laid down in Section 144F.