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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(3)Any candidate not already a respondent shall, upon application made by him to the Commissioner within fourteen days from the date of the commencement of the trial and subject to the provision of Rule 90, be entitled to be joined as a respondent.