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[Cites 0, Cited by 0] [Section 84(13)] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(13)(a) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(a)In the event of dispute arising as to the validity of the Election of the Vice-Chairman, the Presiding Officer of the meeting of the Election of Vice-Chairman shall submit within 3 days to the District Election Officer all relevant papers and records submitted by the parties of dispute and the Presiding Officer shall keep on record, the detail of such Elections and the meeting in the Minute Book of Market Committee.