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[Cites 0, Cited by 0] [Section 84B(1)] [Section 84B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84B(1)(b) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(b)declaring the election of all or any of the elected candidates to be void and the petitioner or any other candidates to have been duly elected. In the event of the election set aside, the Collector shall take necessary steps for holding a fresh election.