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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(a)The Collector, in consultation with the Registrar in the case of societies falling under section 73G(1)(i) and in consultation with the District Deputy Registrar, in the case of societies falling under other clauses of section 73G(i) shall draw [not earlier than thirty days of the date of display of the final list of voters of a society under rule 7.] [Inserted by G.N. No. CSL. 2280/37535-C(103), dated 17.7.81 (M.G.G., Part IV-B, Ex. p. 1518).]