Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(1) in The M.P. Panchayat Nirvachan Niyam, 1995 (1)Where a poll becomes necessary the Returning Officer shall assign to each candidate any one of the symbols determined by the Commission in the manner prescribed by it.
