Section 3(20)(b) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(20)(b) in The M.P. State Veterinary Council Rules, 1993

(b)In case of any dispute regarding the election, which may be lodged with the Returning Officer within 15 days of declaration of the results of that election, it shall be referred to the State Government for its decision, under Section 37 of the Act which shall be final.

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State of Madhya Pradesh - Subsection

Section 3(20)(b) in The M.P. State Veterinary Council Rules, 1993