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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

State of Madhya Pradesh - Subsection

Section 143(3)(i) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(i)a member of the service or officer or servant of a Market Committee qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;