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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3)(f) in The M.P. Co-Operative Societies Rules, 1962

(f)The Returning Officer or any person authorised by him shall, after holding such summary enquiry into the claims or objections as he thinks fit, record his decision in writing and shall dispose of all claims and objections within 9 days from the date of publications of the list under clause (d) of sub-rule (3).