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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Madhya Pradesh - Subsection Section 76(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (2)Except in cases hereafter mentioned in this rule, deposit shall be returned as soon as practicable after result of the election is declared.
