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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(13) in The M.P. State Veterinary Council Rules, 1993

(13)Publication of the list of contesting candidates. - (a) Immediately after the expiry of the period within which candidatures may be withdraw n under Rule 3 (12), the Returning Officer shall prepare and publish a list of contesting candidates that is to say, candidates who were validly nominated and who have not withdrawn their candidatures within the said period.
(b)The said list shall contain the names (in alphabetical order) and the addresses of the contesting candidates as given in the nomination papers.
(c)The said list shall be published in the Officer Gazette of Madhya Pradesh and be given wide publicity in such manner as the Returning Officer may deem fit.