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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4) in The M.P. Farmers' Organisation Election Rules, 1999

(4)In every case where a symbol is assigned to a candidate under sub-rule (3) such candidate or his election agent shall be informed forthwith regarding the symbol so assigned and be supplied with a specimen thereof by the Election Officer.