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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(b) in The Maharashtra Cooperative Societies Rules, 1961

(b)The proportion of polling station to number of voters at each polling station and the place of polling stations shall be fixed in consultation with the notified society concerned. In case the polling stations are spread over either the district, town or village in the District, the Election Officer shall make arrangement to get all the ballot boxes to the office of the Returning Officer or to the registered officer of the societies or to such other safe places as he deems fit.