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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)If a candidate desires to appoint an election agent such appointment shall subject to the provisions of sub-rules (2) and (3) be made in Form 14 either at the time of delivering the nomination papers or at any time before election.