Section 38(3)(i) in The M.P. Nagarpalika Nirvachan Niyam, 1994

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

(i)no further nomination shall be necessary in the case of a person who was a contesting candidate at the time of the countermanding of the poll; and

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