Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(5)(a) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(a)in case such appointment is made not less than seven days before the commencement of the poll be given to the Returning Officer; and