Section 18(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(3)[ Any person whose name is entered in the list of voters may be a proposer or a seconder for nominating a candidate for election:] [G.N. CSL 2279/8/15-C, dated 10.1.1980.][Provided that, where the voters in any particular constituency are three or less, the name of the person to be nominated as the candidate may be proposed or seconded by voters from any other constituency] [Substituted by G.N. CSL. 2182/4280/CR-11/15-C, dated 31.12.1986.].
