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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Farmers' Organisation Election Rules, 1999

(1)On or before the date appointed, each candidate either in person or, by his proposer deliver to the authorised Election Officer, during the time and the place specified in the notice issued under Rule 11, a duly completed nomination paper in Form 3 and signed by the candidate and an eligible voter of the concerning Water Users' Association as proposer.