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

State of Madhya Pradesh - Subsection

Section 13(4) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(4)A candidate may be nominated by more than one proposer separately for the same elective office in a separate nomination Form :Provided that not more than four nominations shall be filed by or on behalf of a candidate.