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

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

(a)in the case where the appointment is revoked not less than seven days before the commencement of the poll, be lodged with the Returning Officer.

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