Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Maharashtra - Subsection Section 87(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971 (2)[ Where an election petition abates under sub-rule (1), the Commissioner shall cause the fact to be published in such manner as he may think fit.
