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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3)(ii) in The M.P. Municipalities Act, 1961

(ii)it is accompanied by a Government Treasury receipt showing a deposit of two hundred rupees, in the case of [election or nomination to Municipal Councils] [Substituted by M.P. Act No. 17 of 1994.] and one hundred rupees in the case of [election or nomination to Nagar Panchayats] [Substituted by M.P. Act No. 17 of 1994.].