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[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(7)(e) in Tamil Nadu Co-operative Societies Rules, 1988

(e)The Election Officer shall decide in writing the claims made or objections raised, if any, to the voters' list after making such enquiry as he considers necessary and make such corrections as maybe deemed necessary and shall direct the society to publish in tire notice board at the office of the society or at such other places as the Election Officer may specify such correction [at least two days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] prior to the date fixed for filing of nomination. For the purpose of deciding the claims or objections, the Election Officer shall have free access to verify the accounts, books, records and documents belonging to or in the custody of the society.