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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)[On the day next succeeding the last date fixed under Rule 16 for withdrawal of [candidatures] [Substituted by G.N. of 11.5.1972.] the Returning Officer shall prepare and publish in Form III a list of contesting candidates, that it is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature [within the prescribed period.] [Inserted by G.N. of 29.7.1972.]