Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Madhya Pradesh - Subsection Section 66A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (2)No such petition shall be admitted unless it is presented within thirty days from the date on which the election in question was notified.
