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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)Presiding Officer at each polling station shall immediately before the commencement of the poll, allow inspection of each ballot box to be used at the poll, by the candidates, their election agents and their polling agents, who may be present at such station, and demonstrate to them and to all other persons present that it is empty.