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[Cites 0, Cited by 0] [Section 73CB] [Entire Act]

State of Maharashtra - Subsection

Section 73CB(5) in The Maharashtra Co-Operative Societies Act, 1960

(5)The Governor may suspend the State Co-operative Election Commissioner from his office, and if deemed necessary, also prohibit him from attending the office during inquiry, if an inquiry has been ordered under sub-section (4), until the Governor has passed the orders on receipt of the report of the retired High Court Judge.