Section 14A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
14A. [Misconduct. [Substituted by section 5 of Uttarakhand Act No. 06 of 2004.]
- Provisions of section 123 Chapter -1, Part-7 of the People Representation Act, 1951 will be in force, with necessary modifications, for the election of Mandi Samities.
