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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)No person who is for the time being disqualified under the Act from being elected or from voting at any elections of Mandi Committees shall, so long as the disqualification subsists, be appointed as an election agent.