Section 43(ii) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(ii)no person who has given a notice of withdrawal of his candidature under sub-rule (1) of Rule 35 before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.
