Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(2A)] [Section 41] [Entire Act] State of Karnataka - Subsection Section 41(2A)(b) in Karnataka Agricultural Produce Marketing Act 1966 (b)if any of the candidates desires to withdraw he may do so in writing. The names of the contesting candidates shall then be read out by the Presiding Officer;