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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)to preclude the completion of the election in any Block [and the publication likewise by the [State Election Commission] [This portion was substituted for the word 'or' by Maharashtra 9 of 1972, Section 5(b).] of the names and permanent addresses of the elected members as and when they are available; or]