Section 4(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(4)In the event of the Collector taking action under the last preceding sub-rule, he shall also cause copies of the provisional list of voters to be displayed on his noticeboard and on the notice board of the District Deputy Registrar and the society by [the 23rd July,] [Substituted by G.N. of 19.7.1972.] for inviting claims and objections.
