Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (2)Where the candidature of a candidate has been proposed by more than one nomination paper not more than one deposit shall be required of him under sub-rule (1).]
