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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(9)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)In respect of reserved seats, if the number of contesting candidates qualified to be chosen to fill them is not larger than the number of vacancies, the election officer shall declare the candidate or all such candidates, as the case may be, duly elected and the names of such candidate or candidates shall be published in the notice board at the office of the society or at such other place as the election officer may specify. The Election Officer shall immediately send a report to the District Election Officer, the Election Officer and the Election Commission.