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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(7) in Rajasthan Co-operative Societies Rules, 2003

(7)[ Where elections are to be held on a vacant seat of an office bearer accordance with the provisions of the Act and the bye-laws of the society, the procedure mentioned in this rule shall be followed.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]