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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)The State Government or the District Election Officer, when so authorised by the State Government may appoint one or more persons as Assistant Returning Officer or assist the Returning Officer in the performance of his functions.