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 52] [Entire Act] State of Maharashtra - Subsection Section 52(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (5)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.
