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[Cites 0, Cited by 0] [Section 84(4)] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(4)(a) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(a)If any candidate duly proposed and seconded desires to withdraw his candidature, he may by an application in writing within the time prescribed by the President of the meeting withdraw his candidature.