Section 74 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
74. Presentation of election petitions.
(1)An election petition calling in question any election may be presented by any candidate or any voter within two months from the date of declaration of the result of the election.(2)Every election petition shall be accompanied by as many copies thereof as there are respondents mentioned in the petition and one spare copy for the use of the Commissioner and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition.
