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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(a)any decision made by the Returning Officer under the provisions of sub-rule (1) of Rule 60, shall, in so far as it determines the question between those candidates, be effective also for the purposes of the petition; and