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State of Madhya Pradesh - Section

Section 11 in The M.P. State Dental Council Rules, 1969

11. Withdrawal of candidature.

- Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Returning Officer not later than twenty one clear days before the date appointed for the poll. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election.