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[Cites 0, Cited by 0] [Section 73CB] [Entire Act]

State of Maharashtra - Subsection

Section 73CB(12) in The Maharashtra Co-Operative Societies Act, 1960

(12)The State Co-operative Election Authority shall conduct elections to the committee and also to office of President or Chairperson, Vice-President or Vice-Chairperson and such other office bearers as are required to be elected as per the bylaws of the society within fifteen days from the constitution of the committee after a general election.