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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5) in The M.P. Farmers' Organisation Election Rules, 1999

(5)Immediately after all the nomination papers have been scrutinised and the decision regarding accepting or rejection the same have been recorded, the Election Officer shall prepare a list of validly nominated candidates, and affix it on the notice board of his office in Form 5 for Water Users' Association, in Form 22 for Distributory Committee and in Form 32 for Project Committee as the case may be.