Section 53(13)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(13)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)[ After the election is over, the election officer shall hand over the election records to the District Election Officer or to any person authorised by him in this behalf under acknowledgment who shall preserve the same for a period of one year from the date of election in the event of there being no election dispute or if an election dispute is referred to the Registrar, till the date of final disposal of the said dispute, whichever is later.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]

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State of Tamilnadu - Subsection

Section 53(13)(b) in Tamil Nadu Co-operative Societies Rules, 1988