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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24A(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)The Returning Officer shall, as soon as may be after finishing of the information to him under sub-rule (1), display the aforesaid information by affixing a copy of the affidavit, at a conspicuous place at his office for the information of electors of the concerned ward for which the nomination paper is filed and, shall on demand from any other candidate/elector of the ward, make available the information received of the candidate and, shall also publicize the information received through the media.