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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)Any candidate may withdraw his candidature by delivering notice in Form 9 to the Returning Officer, on the date and by the hour appointed under clause (c) of Rule 26.