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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(3)As soon as may be after the receipt of the report referred to in sub-rule (1), the Collector shall consider the same and decide whether any contesting candidate has failed to lodge the account of election expenses within the time and in the manner required by Rule 62.