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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(4)A society which has communicated the name of its representative shall, by like resolution, be permitted to change the name of its representative only in case of death of the representative or where there is newly elected committee of the member society not later than five days before the last date for making nominations.