Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21K] [Entire Act] State of Jharkhand - Subsection Section 21K(5) in The Bihar Co-operative Societies Rules, 1959 (5)A copy of the notice shall be sent to the Election Officer, [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] and the Registrar and the financing institution.
