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[Cites 0, Cited by 0] [Section 21B(10)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(10)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)The Election Officer shall immediately thereafter, record the proceedings of the election in the diary and this diary shall be a part of the minutes book of the society, which shall form part of the records of the society and these will be sent to the society by the Election Officer. A copy of this diary together with a copy of the Form-XI of the result of polling shall also be submitted by the election officer to the Registrar and Election Authority.