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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(c) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(c)Except with the previous approval of the Registrar, the dates fixed under this rule shall not be changed within seven days of the date fixed for the poll :