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] [Entire Act] State of Madhya Pradesh - Section Section 46 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 46. Manner and Voting at Election. - At every election where a poll is taken, votes shall be given by Ballot in the manner hereinafter provided and no votes shall be received by proxy.
