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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(a) in The M.P. Farmers' Organisation Election Rules, 1999

(a)A candidate shall not deemed to be duly nominated for the election to the office of the Member of the Managing Committee and President of Water Users' Association unless has deposited or cause to be deposited a sum of two hundred rupees as security deposit with the Election Officer in cash and receipt obtained therefor before the time of presentation of his nomination paper.