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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(4)The Chief Executive shall furnish authenticated copies of the provisional electoral rolls to the Election Officer at least forty days prior to the date fixed for elections and the Election Officer or any person authorised by him in that behalf, shall publish the same by affixing it on the notice-boards of the head office of the society and its branches, if any, thirty days prior to the date of election.