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[Cites 0, Cited by 0] [Section 22C(1)] [Section 22C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22C(1)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The postponement shall be done only by issue of an order which shall specify the grounds of postponement. After such postponement the election process shall be recommenced when the conditions become conducive for re-commencing of election, by issue of an order by the Authority that has postponed the elections. The process will re-commence from the stage at which it was obstructed or interrupted.