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[Cites 0, Cited by 4] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in Haryana Co-operative Societies Act, 1984

(2)The election process once started shall not be postponed and disputes, if any, pertaining to the election, shall be entertained after the completion of the election process, in accordance with the provisions of this Act.Explanation. - The election process shall be deemed to have started from the date of the order of the Registrar fixing the date of election.