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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13A(5) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(5)The District Election Officer, after giving the appellant an opportunity of hearing and making such enquiry as he deems fit, shall pass suitable order on the appeal and the decision of the District Election Officer shall be final.]