Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 36 in U.P. State Co-operative Societies Election Rules, 2014 36. Objections if any, shall be heard by the election officer and the date, time and place fixed by him and final voters' list shall be prepared disposing off the objections.
