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[Cites 0, Cited by 0] [Section 21I] [Entire Act]

State of Jharkhand - Subsection

Section 21I(3) in Jharkhand Co-operative Societies Rules, 2008

(3)If the society fails to prepare and send the voter list within the stipulated time the authority may himself or through a person, authorised by him on this behalf, prepare the list.