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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(7) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(7)Any voter of the mandi area may prefer a claim or objection by delivering an application in writing duly signed by him to the Collector within 15 days from the date of the affixture of the statement.