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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(b)[ "Constituency" means an electoral division as specified in the bye-laws of the Society : [Substituted by G. N. of CSL. 2278/45691/(205)/15-C, dated 19.12.1978.]