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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)Where any dispute arises regarding any election to the Council, it shall be referred to the State Government in such manner and within such period as may be prescribed and the decision of the State Government thereon shall be final and binding.