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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(3)All nominations shall be filed alongwith the fees and security deposits fixed, if any, by the Chief Electoral Officer, duly filled in, complete in all respects, and signed by the Candidate, his proposer and seconder.