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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(b)in any other case be lodged with the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.