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[Cites 0, Cited by 0] [Section 14A(6)] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(6)(i) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(i)As soon as the voters list is ready, the Registration Officer shall give a public notice inviting claims for inclusion of names in the list and the objections to any entry therein, by displaying a notice and making a copy of the list available for inspection :