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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(10) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(10)The petition may be withdrawn within seven days of its presentation by the petitioner or the petitioners, as the case may be, by making an application to the Judge stating the intention to withdraw.