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 30] [Entire Act] NCT Delhi - Subsection Section 30(4) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000 (4)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.
