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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in The M.P. Farmers' Organisation Election Rules, 1999

(2)Copies of result sheet in Form 16 shall be supplied to the contesting candidates on payment of fee as charged for supply of certified copies of other Government records. Copies of Form 17 shall also be supplied to the contesting candidates on payment of rupees two for each copy. The District Election Authority, or Election Officer on receipt of an application shall issue the certified copies referred to above.