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

State of Odisha - Subsection

Section 46(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)The Election Officer shall thereafter, forthwith, send copies of the Return of Election in Form XIII, under his signature and seal to the Chief Executive of the Society, the Chief Electoral Officer and the Deputy Registrar or Co-operative Societies and Assistant Registrar of Co-operative Societies in whose jurisdictions the head office of the Society is located.