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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24A(5) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(5)If any candidate or elector files an affidavit against the information contained in the affidavit filed by a candidate under sub-rule (1), it shall also be displayed in the manner prescribed in sub-rule (4).]