Section 14A(2)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 14A(2)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)unless a declaration as to the identity of the publisher thereof signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and

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State of Madhya Pradesh - Subsection

Section 14A(2)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964