Section 64 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
64. Notice by Returning Officer for inspection of accounts.
- The Returning Officer shall, within two days from the date on which the account of election expenses has been lodged by a candidate under Rule 62, cause a notice to be affixed to his notice-board, specifying-(a)the date on which the account has been lodged;.(b)the name of the candidate and(c)the time and place at which such account can be inspected.
