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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(jj) in The Chhattisgarh Co-Operative Societies Act, 1960

(jj)"State Election Commission" means an authority or body referred to in article 243K of Constitution of India, for the purpose of superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society;]