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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(4)The Returning Officer shall on being satisfied as to the genuineness of notice of withdrawal and the identity of person delivering it under sub-rule (2) cause a notice in Form 10 giving particulars of the candidates who have withdrawn their candidature, to be affixed on the notice board of Mandi Committee and Japad Panchayat Office.