Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 42 in U.P. State Co-operative Societies Election Rules, 2014

42.

Any person who is Election Officer or has been appointed to conduct the elections or any officer of any Co-operative Society or any polling officer who has been appointed to assist in the election, shall not act in such manner or affect any voter or candidate in such manner which may increase or decrease the possibility of success in the election of a candidate.