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[Cites 0, Cited by 2] [Section 73I] [Entire Act]

State of Maharashtra - Subsection

Section 73I(1) in The Maharashtra Co-Operative Societies Act, 1960

(1)As provided under sub-section (14) of section 73CB, it shall be the duty of the committee to intimate to the State Co-operative Election Authority, for holding of its election, before expiry of its term.