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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)The certificate of election in Form 25 under Rule 83, if already granted by the Returning Officer to a candidate before an order is passed by the District Election Officer under sub-rule (1) shall be deemed to have been recalled and cancelled.