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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(4)Whenever the Returning Officer receives declaration or report made under sub-rule (1) or (2), he shall forth with communicate such declaration or report, as the case may be, to the Presiding Officer of the Polling Station where such polling agent was appointed for duty.