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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)The Returning Officer shall, on being satisfied as to the genuineness of an application of withdrawal and the identity of person delivering it under sub-rule (2), cause a notice in Form 7, giving particulars of the candidates who have withdrawn their candidature to be affixed on the notice-board in his office.