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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(5) in The M.P. Farmers' Organisation Election Rules, 1999

(5)If the Presiding Officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to the Government and in any other case he shall return it to the challenger at the conclusion of the inquiry.