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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(3) in U.P. State Co-operative Societies Election Rules, 2014

(3)It shall be the duty of the Election Officer, the Co-operative Society to deposit the nomination fee and the amount received in other items in the account of the bank fixed by the commission within one week from the declaration of the election result invariably and its details and proof shall be made available to the district assistant Co-operative Election Officer/Competent Authority.