Section 38(2)(b) in The M.P. Nagarpalika Nirvachan Niyam, 1994

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2)(b) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(b)whose nomination has been found valid on scrutiny under Rule 28 and who has not withdrawn his candidature under Rule 29 dies; and in cither case a report of his death is received at any time before the publication of the list of contesting candidates under Rule 32; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 38(2)(b) in The M.P. Nagarpalika Nirvachan Niyam, 1994