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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(8) in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995

(8)The Presiding Officer shall then under his hand and seal record in the statement referred to in sub-rule (6), the names of the candidates who have secured the highest number of valid votes in descending order and declare them to be elected as per the number of seats vacant.