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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. State Dental Council Rules, 1969

(1)On or before the date appointed for the receipt of nomination papers, each candidate wishing to stand for election shall pay to the Returning Officer, of fee of fifty rupees in cash and no candidate shall be deemed to be duly nominated unless such fees has been paid.