Section 432 in The U.P. Co-operative Societies Rules, 1968
432. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
If for any reason for the election of any society has been disrupted by the District Magistrate, or the Election Officer, the process of election shall commence from the stage at which it is disrupted or from a stage prior to that or de novo as the Registrar may decide:Provided that if nominations have been finalised and symbols have been allotted, the process of election shall continue and poll shall be held on such date as the Registrar may fix.][Part III] [Re-numbered by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.] Constitution of Committee of Management in Case of Amalgamation, Division and Supersession and Other Contingencies
