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State of Madhya Pradesh - Section

Section 50 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

50. Refund of election deposits.

- The election deposits received under sub-rule (4) of Rule 15 of the Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974, shall be returned, subject to the provisions of Rule 39 of the said Niyam, only under the orders of the election authority.