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[Cites 0, Cited by 0] [Section 441(3)] [Section 441] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441(3)(i) in The M.P. Municipal Corporation Act, 1956

(i)it is presented within thirty days from the date on which the result of such election or [nomination] [Substituted by M.P. Act No. 16 of 1994.] was notified in the Gazette; and