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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(c) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(c)that any nomination paper has been improperly rejected; or