Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 5 in Rules Relating To Election Petitions 5. Every Election Petition shall be accompanied by a receipt signed by the Cashier of the Court that an amount of Rs. 2,000 has been deposited as security for the costs of the petition in accordance with the rules of the High Court.
