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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(2)Every nomination paper presented under rule 21 shall be completed in FORM 'E-5': Provided that, a failure to complete or defect in completing the declaration as to symbols in a nomination paper, shall not be deemed to be a defect of a substantial character within the meaning of these rules.