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5. Notice of withdrawal of candidature.-

(1) A notice of withdrawal of candidature under sub-section (1) of section 6 shall be in Form 4.

(2) On receipt of such notice, the Returning Officer shall note thereon the date on which and the hour at which it was delivered, and cause a copy thereof, together with the note, to be affixed in some conspicuous place in his office.



Presidential and Vice-Presidential Elections Act, 1952 Back




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