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 23] [Entire Act] State of Maharashtra - Subsection Section 23(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971 (4)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
