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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(2)No person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election [shall be appointed] [Inserted by G. N. of 25.2.1972.] under clause (a) of sub-rule (1).