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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)Nothing in sub-rule (1) shall confer any power or authority upon the District Election Officer to open any envelope containing counted ballot papers or to direct recounting of votes.