Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57A(7)] [Section 57A] [Entire Act]

State of Maharashtra - Subsection

Section 57A(7)(j) in The Maharashtra Cooperative Societies Rules, 1961

(j)the Presiding Officer shall not speak or give any decision on the merit or otherwise of no-confidence motion.