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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)The Returning Officer shall inform to the person or persons for delivering the nomination paper and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and give the receipt and shall, as soon as may be thereafter, cause to be affixed on the notice board of concerned Mandi Office and concerned Janpad Panchayat, a notice of nomination containing description similar to those contained in the nomination paper, both of the candidate and of the proposer.