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State of Maharashtra - Section
Section 16 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
16. Appointment of dates, etc., for various stages of an election.
| (i) [ | The last date for making nominations. | Seven days from the date of order of the Collector. |
| (ii) | The date of publication of nominations received. | As and when received till the last date fixed for makingnominations. |
| (iii) | The date of scrutiny of nominations. | Not later than two days after the last date for makingnominations. |
| (iv) | Date of publication of the list of valid nominations afterscrutiny. | Next day after the scrutiny, subject to the decision of anappeal, if any. |
| (v) | Date of publication of the list of valid nominations, if anappeal is preferred. | Not later than 2 days from the decision of an appeal. |
| (vi) | Date by which candidature is withdrawn. | Within 15 days from the date of publication of the list ofvalid nominations after scrutiny, if an appeal is not preferredor within 5 days from the date of publication of the valid listof nominations after decision of an appeal. |
| (vii) | Date of publication of final list of contesting candidates. | The day next succeeding the last date fixed for withdrawal ofcandidatures. |
| (viii) | Date on which and the time during which poll shall be taken. | 15 days from the date of publication of the final list ofcontesting candidates. |
| (ix) | Date and the time and place for counting of votes. | The second or third day from the date on |
| (x) | Date of declaration of the results of voting.] |