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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Farmers' Organisation Election Rules, 1999

(3)If a candidate by whom or on whose behalf the security deposit referred to in sub-rule (1) has been made, is not elected and the number of valid votes polled to him does not exceed one-eighth of the total number of valid votes polled by all the candidates, the security deposit shall be forfeited to the Government.