Section 52(8)(g) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(8)(g) in Tamil Nadu Co-operative Societies Rules, 1988

(g)After all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Election Officer shall prepare a list of candidates whose nominations have been accepted as valid and such list shall be published in the notice board at the office of the society or at such other place as the Election Officer may specify on the date and time fixed in the election notice for such publication.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 52(8)(g) in Tamil Nadu Co-operative Societies Rules, 1988