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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(b) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(b)The proportion of polling station to number of voters at each polling stations and the place of polling stations shall be fixed in consultation with the SCEA or District Co-operative Election Officer. Where the polling Stations are spread over entire district, town or village in the District, the Returning Officer shall make arrangement to get all the ballot boxes or Electronic Voting machines to the office of the Returning Officer or to the concerned Registrar's office or to the societies' or to such other safe place as he may deem fit.