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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in Rules Relating To Election Petitions

(5)The Deputy Registrar, after examining the petition, shall record his opinion on the opening order-sheet in the following form-"Presented on.............by...........properly drawn up, apparently within time and properly stamped."