Section 3(12) in The M.P. State Veterinary Council Rules, 1993
(12)Withdrawal of candidature. - (a) Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Returning Officer before the date fixed under sub-clause (iii) of clause (a) of Rule 3 (8).(b)A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election.
