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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(4)The security deposit made in respect of a candidate shall, if it is not forfeited under sub-rule (3) be returned to the candidate or to the person who has made the security deposit on his behalf, as the case may be, within thirty days after publication of the result of election in accordance with Rule 52.