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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)The office designated by the [State Election Commission] [These words were substituted for the word 'Collector' of Maharashtra 21 of 1994, Section 38(3).] in this behalf shall maintain a list voters of each electoral division.