Legal Document View

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
[Cites 0, Cited by 0] [Section 41(30)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(30)(j) in The M.P. Co-Operative Societies Rules, 1962

(j)The Returning Officer shall immediately after preparation of the list of contesting candidates cause to be displayed a copy there of on the notice board of the society and shall also supply a copy thereof each of the contesting candidates.]