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 21I] [Entire Act] State of Jharkhand - Subsection Section 21I(1) in Jharkhand Co-operative Societies Rules, 2008 (1)Before the close of co-operative year the authority shall cause to be prepared a list of societies in which elections shall be due in the immediate succeeding co-operative year