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State of Madhya Pradesh - Section

Section 9 in Rules Relating To Election Petitions

9. The Rules of the High Court shall apply, in so far as they are not inconsistent with the Representation of the People Act, 1951, or the rules, if any, made thereunder or the Civil Procedure Code or these Rules, in respect of all matters including processes and process fees, issuance of orders, copies and copying fees, deposit and withdrawal of money, forms, affidavits, etc.