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 96] [Entire Act] State of Himachal Pradesh - Subsection Section 96(1) in Himachal Pradesh Municipal Election Rules, 2015 (1)An election petition may be withdrawn by the petitioner only after the permission of the authorized officer to whom the petition is presented.
