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 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(3) in The M.P. Panchayat Nirvachan Niyam, 1995 (3)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel such notice.
