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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(2) in M.P. Paramedical Council (Election of Members) Regulations, 2001 (2)Voting paper which are not received by the Returning Officer before the date and time appointed for the scrutiny of votes shall be rejected.
