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[Cites 0, Cited by 0] [Section 84A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84A(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)No such petition shall be admitted, unless it is presented to the Divisional Commissioner within thirty days from the date on which the election in question was notified.