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[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(7)(f) in Tamil Nadu Co-operative Societies Rules, 1988

(f)If any society fails to prepare and send the voters' list within the time specified in clause (c), the Election Officer may himself or through any persons, authorised by him in this behalf, prepare the voters' list and the society shall pay the expenses therefor. In such cases, the Election Officer shall also publish the voters' list in the notice board at the office of the society at least [seven clear days] before the date of poll requiring the members to make their claims or raise their objections, if any, by a petition setting out the grounds on which the claim is based or objection is raised, as the case may be, presented to the Election Officer [within one day] of such publication. The provisions in clause (e) shall apply with the modification that the corrections so made shall be published in the notice board at the office of the society or at such other place as he may specify, at least on the date prior to the date fixed for filing of nomination.