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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(6)(a) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(a)they did not submit proposals to State Co-operative Election Authority for conduct of elections within the time specified in the bye-laws and before the expiry of the term: