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 56L in The Maharashtra Cooperative Societies Rules, 1961

56L. Manner of publication of election programme under Rule 56K.- (1) The Returning Officer shall send a copy of the election programme declared under the Rule 56J in Form M-3 to the society either by the special messenger or through post under certificate of posting addressed to the society at the registered address with instructions to display the copy of the programme on the notice board of the society. In addition, the said election programme shall be displayed on the notice board of the office of the Returning Officer, Registrar and the District Election Officer.

(2)The election programme shall also be published at least in one local daily newspaper for a society or class of societies at the discretion of the District Election officer.