Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 56O in The Maharashtra Cooperative Societies Rules, 1961

56O. Symbols for elections.- (1) The Returning Officer shall specify the symbols that may be chosen by the candidates at the election from among those specified by him, but he shall not allot any symbols which are associated with political parties.

(2)Where at any such election, more nomination papers than one are delivered by or on behalf of a candidate, the declarations as to symbols made the nomination paper first delivered and no other declarations, as to symbols, shall be taken into consideration under sub-rule (2) of Rule 56M even if that nomination paper has been rejected.