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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)Every person shall before being supplied with a tendered ballot paper affix his signature or thumb impression against the entry relating to him in a list in Form 20.