Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56O] [Entire Act]

State of Maharashtra - Subsection

Section 56O(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)Where at any such election, more nomination papers than one are delivered by or on behalf of a candidate, the declarations as to symbols made the nomination paper first delivered and no other declarations, as to symbols, shall be taken into consideration under sub-rule (2) of Rule 56M even if that nomination paper has been rejected.