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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2) in The M.P. Local Authorities (Electoral Offences) Act, 1964 (2)[x x x] [Omitted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).]
