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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)At such meeting, candidate for the Office of Vice-Chairman shall be proposed and seconded in writing by the elected members. The proposer and seconder shall not be the same person. The names of the candidates so proposed and seconded shall be read out by the President of the meeting.