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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(2)Every Assistant Returning Officer shall, subject to the control of the Returning Officer, be competent to perform all or any of the functions of the Returning Officer :Provided that, no Assistant Returning Officer shall, perform any of the functions of the Returning Officer, which relate to the scrutiny of the nominations; unless the Returning Officer is unavoidably prevented from performing the said function.