Section 84B(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(3)For the purposes of this rule, the following shall be deemed to be corrupt and illegal practicesBribery, undue influence and personation at election, as defined under Section 171(B), 171(C) and 171(D) of Chapter IX-A of the Indian Penal Code, 1860 (45 of 1860).]Chapter-XI Miscellaneous
