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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(5) in The M.P. Farmers' Organisation Election Rules, 1999

(5)Notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent to the undersigned at ........................ office before 3.00 p.m. on the...........