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] [Entire Act] State of Madhya Pradesh - Section Section 35 in The M.P. Homoeopathy Council (General) Rules, 1976 35. Any candidate whose nomination paper has been accepted, may withdraw his candidate by an application in writing within the time specified by the President.
