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

State of Maharashtra - Subsection

Section 56N(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)Any person who is not subject to any disqualification as a voter under the Act, these rules or bye-laws and whose name is entered in the list of voters for the constituency for which the candidate is nominated, may subscribe as proposer and seconder.