Legal Document View

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
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(b)There shall be at least one polling station for every 1,000 voters or more and the number and places of the polling stations shall be fixed in consultation with the societies concerned. In case the polling stations are spread over either in the district or the town, the Collector shall make arrangements to get all the ballot boxes [to the office of the Returning Officer or to the registered office of the societies as he deems fit] [Substituted by G.N. of 19.7.1972.]. The date on which the ballot boxes should be so brought shall also be mentioned in the order in Form 1 :