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 31A] [Entire Act] State of Madhya Pradesh - Subsection Section 31A(d) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (d)The candidate in whose favour subsequent notice has been given has already made a declaration in his nomination paper that he has been set-up by the said political party.]
