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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(3)Every candidate shall along with the nomination paper, deposit with the Returning Officer a sum of Rs. 550/- (Rupees Five hundred fifty) by way of a demand draft or money order. If the amount of deposit is remitted by money order the money order receipt shall be attached to the nomination paper. A nomination paper not accompanied by such deposit or such receipt, shall not be accepted by the Returning Officer. The deposit shall unless it is forfeited to the Council under clause (4) be returned to the candidate, as soon as possible, after the result of the election is declared.