Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21C] [Entire Act] State of Jharkhand - Subsection Section 21C(3) in Jharkhand Co-operative Societies Rules, 2008 (3)The programme of election shall be fixed by the authority which shall clearly contain the date, time and place of all stages under Rule 21-M.
