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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)Subject to the provisions of sub-rule (3) the deposit shall be forfeited if at an election where a poll has been taken, a candidate is not elected and the number of valid votes polled by him does not exceed one-sixth of the number of valid votes polled by all the candidates.