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 56V] [Entire Act] State of Maharashtra - Subsection Section 56V(3) in The Maharashtra Cooperative Societies Rules, 1961 (3)The Polling Agents may work as Counting Agents as per the authority given by the candidate in Form M-7.
