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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)On receipt of the declaration under Rule 30 or clause (e) of Rule 79 of the election returns under Rule 61, the Collector shall publish the names of all elected committee members by causing a list of such names together with their permanent addresses and the names of constituencies from which they are elected to be posted on the notice-board or at any prominent place in his office.