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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)If the candidates is not shown in the list of contesting candidates or if he dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list or after his death, as the case may be.