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 43] [Entire Act] State of Madhya Pradesh - Subsection Section 43(i) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 (i)no further nomination shall be necessary in case of a person who was a contesting candidate at the time of the countermanding of the poll; and
