Section 84B(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

[Cites 0, Cited by 0] [Section 84B(2)] [Section 84B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84B(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the elected candidate or his election agent; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 84B(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997