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] [Section 52(5)] [Section 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(5)(d) in The M.P. Farmers' Organisation Election Rules, 1999 (d)The Election Officer shall not count votes cast at such election until such continuation poll or fresh poll has been completed.