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 41C in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

41C. [ Polling Stations. [Rule 41-C was substituted by G. N. of 7.6.1990.]

- The Returning Officer, shall, if necessary, provide sufficient number of polling stations for any constituency for which election is to be held and shall at least 15 days before the date of the poll, publish on the notice board of the Market Committee and in such other manner as he deems fit, a list showing the polling station so provided and the polling areas for which they have respectively been provided.]