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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

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 cause a notice in Form 7, giving particulars of the candidates who have withdrawn their candidature, to be affixed on the notice-board in his office.