Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)A candidate desirous to contest for the office of the President and also as Member of the Managing Committee of the Distributory Committee shall deposit or cause to be deposited a sum of Rs. 500/- (Rupees five hundred only), and Rs. 300/- (Rupees three hundred only) respectively as security deposit respectively with Election Officer in cash and receipt obtained therefor before the time of representation of his nomination paper. No candidate shall be deemed to have been duly nominated unless the said security deposit has been made.