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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(1)No person shall print or publish, or cause to be printed or published any election pamphlet or a poster which in either case does not bear on its face the names and addresses of the printer and the publisher thereof.