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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)Notwithstanding anything contained in this rule, not more than two nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election to any office.