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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(1)(d) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(d)the packets of Marked copies of the Voters List shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the order of a Competent Court or Authority.