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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(14) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(14)The voting paper concerning the Election of the Vice-Chairman may be destroyed by the Secretary of the Market Committee after the decision of the Collector under sub-rule (13) above for a period of five years after the Election, whichever may be later.