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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(3)Where a woman elector cannot be identified by the identifying officers appointed under sub-rule (1) by reason of her observing purdah, she may be required to be identified by any of her near relatives unless she otherwise satisfied the Presiding Officer of her identity.Explanation. - If any question arises as to whether a person is or is not a near relative within the meaning of this sub-rule be decided by, the Presiding Officer and his decision shall be final.