Section 444C(1)(b) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 444C(1)] [Section 444C] [Entire Act]

(b)the result of the election has been materially affected-

(i)by improper acceptance or rejection of any nomination, or

(ii)by improper reception, refusal or rejection of voters, or

(iii)by gross failure to comply with the provisions of the Act, the Rules or the Bye-laws of the Society.

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