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[Cites 0, Cited by 0] [Section 56M] [Entire Act]

State of Maharashtra - Subsection

Section 56M(3) in The Maharashtra Cooperative Societies Rules, 1961

(3)Any person whose name is entered in the list of voters may be a proposer or seconder for nominating a candidate for election :Provided that, in the case of election from constituency of societies, the proposer and the seconder shall be from the same constituency.