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 21T] [Entire Act] State of Jharkhand - Subsection Section 21T(3) in Jharkhand Co-operative Societies Rules, 2008 (3)In every such case as aforesaid, the election officer shall notify in such manner as the authority may direct, the date, the place and hours of polling fixed under sub rule (2).
