Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Farmers' Organisation Election Rules, 1999

(1)The Commissioner of a revenue division appointed under Section 33 of the Act shall be Divisional Election Authority for the purpose of conducting elections within their respective jurisdiction.