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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(a) in U.P. State Co-operative Societies Election Rules, 2014

(a)It shall be responsibility of the Secretary or the Managing Director of the society to display the information of the election programme and place of polling of the society on the notice board of society at least 15 days before the date of publication of the provisional voters list: