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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)The allotment by Returning Officer of any symbol to a candidate shall be final except where it is inconsistent with any direction issued by the Election Commission in this behalf, in which case the Election Commission may revise the allotment in such manner as it deems fit.