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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in M.P. Paramedical Council (Election of Members) Regulations, 2001

(3)Any duly nominated candidate may withdraw her or his candidature by sending to the Returning Officer a written and signed withdrawal within seven days after her or his name has been published in the Madhya Pradesh Gazette and it shall not be permissible to her or him subsequently to cancel such withdrawal.