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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

State of Madhya Pradesh - Subsection

Section 143(3)(ii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(ii)a member of the service or officer or servant of a Market Committee shall not be deemed to have contravened the provisions of this rule by reasons only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for time being in force.