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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(4)(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(a)has failed to lodge an account of election expenses in respect of an election within the time and in the manner required by Rule 62; and