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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(12) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(12)The ballot papers shall be sealed by the President and the seal of the Secretary of the Market Committee shall also be got affixed and the packet containing the voting papers shall be retained in the safe custody in the Office of the Market Committee. The packet containing the voting papers shall not be opened except under the orders of the Collector.