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[Cites 0, Cited by 0] [Section 84(13)] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(13)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(b)After giving an opportunity of hearing to the parties of dispute the District Election Officer shall take the decision as he deems fit and decision of the District Election Officer shall be final.