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 29] [Entire Act] State of Maharashtra - Subsection Section 29(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971 (a)no further nomination shall be necessary in the case of a person who was a contesting candidate at the time of the countermanding of the poll, and
