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[Cites 0, Cited by 0] [Section 73I] [Entire Act]

State of Maharashtra - Subsection

Section 73I(3) in The Maharashtra Co-Operative Societies Act, 1960

(3)On taking such action under sub-section (2), the authorised officer so appointed shall intimate to the State Co-operative Election Authority for holding of the election with immediate effect and assist to make necessary arrangement for holding such election within the period specified.]