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 57A(2)] [Section 57A] [Entire Act] State of Madhya Pradesh - Subsection Section 57A(2)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (c)the deposits made by the candidates for the election as member shall be refunded to them.]