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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)A Polling Officer shall subject to the direction of the Returning Officer if so authorised by the Presiding Officer, perform all or any of the functions of the Presiding Officer under these rules.