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[Cites 0, Cited by 0] [Section 52(18)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(18)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)[ Notwithstanding anything contained in sub-rules (a) to (c), the Election Commission may, for special reasons, empower the District Election Officer to fix dates and periods, other than those notified earlier under the Rules, for all or any of the stages of any election under the Rules.] [Inserted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]