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[Cites 0, Cited by 0] [Section 56R] [Entire Act]

State of Maharashtra - Subsection

Section 56R(6) in The Maharashtra Cooperative Societies Rules, 1961

(6)The Returning Officer shall endorse on each nomination paper his decision accepting or rejecting the same and, if the nomination paper is rejected, he shall record in writing, a brief statement of his reasons for such rejection and a copy of such statement shall be immediately supplied on demand to the candidate or to the proposer concerned. The copy of such statement shall be sent invariably to the Registrar or to the District Election Officer, as the case may be.