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[Cites 0, Cited by 0] [Section 21J] [Entire Act]

State of Jharkhand - Subsection

Section 21J(2) in Jharkhand Co-operative Societies Rules, 2008

(2)The society shall keep a copy of the final voter list at the office of the society during office hours for perusal and the copy of voters list shall be made available on payment of the price fixed by the society.