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 31A] [Entire Act] State of Madhya Pradesh - Subsection Section 31A(a) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (a)Subsequent notice cancelling or substituting the earlier notice in Form 8 is received by the Returning Officer not later than 3.00 p.m. on the last date for withdrawal of candidate;
