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[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(8)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)The Election Officer shall prepare in Form No. 20 a list of candidates whose nomination papers have been finally accepted as valid and who have not withdrawn their candidature within the time fixed for withdrawal and such list shall be published in the notice board at the office of the society or at such other place as the Election Officer may specify on the date and time fixed in the election notice.