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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xvii) in The Bihar Co-operative Societies Rules, 1959

(xvii)[ "Election Officer" means an officer, by whatever name he/ she may be known, entrusted in these Rules with the responsibilities of conducting election of conducting election of a co-operative society;] [Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.]