Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Chattisgarh - Subsection Section 41(6) in The Chhattisgarh Co-operative Societies Rules, 1962 (6)Each candidate, either personally or through his proposer or seconder, shall deliver a nomination paper in Form 'G' to the person specified under clause (b) of sub-rule (2).
