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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(8) in The Chhattisgarh Co-operative Societies Rules, 1962

(8)[ No nomination paper shall be received after the date and time fixed under clause (b) of sub-rule (2). The person authorised to receive nomination papers shall on each day prepare a list of candidates alongwith their proposers, seconders and offices and exhibit the same on the notice board at the place fixed for receipt of nominations.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.]