Section 84B(2)(d) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

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State of Madhya Pradesh - Subsection

Section 84B(2)(d) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(d)that the result of the election in so far as it concerns a elected candidate has been materially affected:-

(i)by improper acceptance of any nomination; or

(ii)by any corrupt practice committed in the interest of the elected candidate by a person other than that candidate or his election agent or a person acting with the consent of such candidate or his election agent; or

(iii)by the improper receipt, refusal or rejection of any vote or the reception of any vote which is void, or

(iv)by any non-compliance with the provisions of the Act or any rules or orders made thereunder.

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State of Madhya Pradesh - Subsection

Section 84B(2)(d) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997