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State of Bihar - Section

Section 21M in The Bihar Co-operative Societies Rules, 1959

21M. [ [Substituted by G.S.R. 1 dated 1.2.1997.]

The Conducting Officer shall fix the date for-
(a)filing of nominations,
(b)scrutiny of nomination papers,
(c)display of the list of nominations,
(d)filing of objections,
(e)disposal of objection,
(f)display of the list of valid nominations,
(g)withdrawal of nominations,
(h)display of list of nominations after withdrawal, if any, and
(i)allotment of symbols;
Provided that all stages shall be conducted in the head quarters of the society.]