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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(7) in The M.P. Farmers' Organisation Election Rules, 1999

(7)The amounts received towards election security deposit, challenge fee etc., credited to the Water Users' Association/Distributory Committee/ Project Committee as the case may be, the fund shall be remitted to Government Account by the concerning Competent Authority after deducting any refunds made to the concerned person for any reason provided under these rules.