Section 45(3) in Rajasthan Co-operative Societies Rules, 2003
(3)The Elections to the members and the office bearers of the committee of a society mentioned in sub-rule (1) shall be conducted as per the provisions of the Act in the manner specified in this rule and in accordance with the bye-laws of the society.] [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.]
