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[Cites 0, Cited by 0] [Section 243ZK] [Entire Act]

Union of India - Subsection

Section 243ZK(2) in Constitution of India, 1950

(2)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society shall vest in such an authority or body, as may be provided by the Legislature of a State, by law:Provided that the Legislature of a State may, by law, provide for the procedure and guidelines for the conduct of such elections.