Section 41(9)(d) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 41(9)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(9)(d) in The M.P. Co-Operative Societies Rules, 1962

(d)The Returning Officer shall for reasons to be recorded in writing, reject a nomination paper only on the following grounds:-

(i)if the nomination paper is not in accordance with the preceding sub-rules;

(ii)if the candidate is dis-qualified to be elected or proposer/seconder is dis-qualified to vote by or under the Act, rules or bye-laws of the society;]

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State of Madhya Pradesh - Subsection

Section 41(9)(d) in The M.P. Co-Operative Societies Rules, 1962