Industrial Disputes (Central) Rules, 1957
48A. Withdrawal of candidates validly nominated
Any candidate whose nomination for election has been accepted may withdraw his candidature within 48 hours of the completion of scrutiny of nomination papers.]
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Industrial Disputes (Central) Rules, 1957 48A. Withdrawal of candidates validly nominated Any candidate whose nomination for election has been accepted may withdraw his candidature within 48 hours of the completion of scrutiny of nomination papers.] |
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