Section 45(9)(ii) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 45(9)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(9)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)The Election Officer shall give all reasonable facilities to the contesting candidates or their authorised representative who must be a member of that society to examine all the nomination papers:

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State of Rajasthan - Subsection

Section 45(9)(ii) in Rajasthan Co-operative Societies Rules, 2003