Section 21M in Jharkhand Co-operative Societies Rules, 2008

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The authority shall fix the date for. -

(a)filing of nomination

(b)scrutiny of nomination

(c)display of the list of nomination

(d)filing of objections

(e)disposal of objections

(f)display of the list of valid objections

(g)withdrawal of nominations

(h)display of the list of nominations after withdrawal, if any, and

(i)allotment of elections

Provided that all stages shall be conducted in the headquarters of the society.

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