Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(2) in Indian Medicine Central Council (Election) Rules, 1975 (2)A Candidate who has withdrawn his [candidature] [Substituted by S.O. 532 (E), dated 15-9-1979.] shall not be allowed to cancel the withdrawal.
