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[Cites 0, Cited by 0] [Section 41(30)] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(30)(g) in The Chhattisgarh Co-operative Societies Rules, 1962

(g)[ The symbols allotted to the contesting candidates of any group shall be printed on the ballot papers, meant for the group. The ballot paper shall show only the name of office for which the vote is being cast [the names] [Substituted by Notification No. F-5-16-78-I-XV, dated 13-12-1978.] and the symbols of contesting candidates in the group in the same serial order as displayed in Form I by the Returning Officer on the notice board of the Society under clause (j) of sub-rule (14) of Rule 41;