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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2)(b) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(b)declaration of public policy, or a promise of public action, or the mere exercise of a legal right without intent to interfere with an electoral right, shall not be deemed to be interference within the meaning of this clause.