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[Cites 0, Cited by 0] [Section 21J(1)] [Section 21J] [Entire Act]

State of Jharkhand - Subsection

Section 21J(1)(ii) in Jharkhand Co-operative Societies Rules, 2008

(ii)publish or cause to be published on the notice board of the head quarter of the society and all its branches fixing the date for filing objections to the voter list and the disposal of the objections by him.