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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)If a fresh poll is held under Rule 51, the Returning Officer shall, alter completion of that poll, recommence the counting of votes on the date and at the time and place which have been fixed by him in that behalf and of which notice has been previously given to the candidate.