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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)authority which shall conduct elections, determination of constituencies, preparation and maintenance of list of voters, disqualifications for being chosen as, or for being, a member, the right to vote, the payment of deposit and its forfeiture, the election affiances, the determination of election disputes and all matters ancillary thereto under Section 11 (3);