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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)The deposit made under Rule 21 shall either be returned to the person making it or his legal representative or be forfeited to the State Government in accordance with the provisions of this rule.