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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(2)On such an application being made, the Election Officer shall decide the matter and may allow the application in whole or in part or may reject in wholly if it appears to him to be frivolous or unreasonable.