The Presidential and Vice-Presidential Elections Rules, 1974
FORM 4
[See rule 5(1)]
NOTICE OF WITHDRAWAL
To The Returning Officer for the election to the office of President I Vice- President of India.
I, ....................... (name) of ......................... (address) a candidate at the above-mentioned election do hereby give notice that 1 withdraw my candidature.
| Place................... | |
| Date................... | Returning Officer |
Note.- The notice of withdrawal is required to be delivered under section 6(1) of the Presidential and Vice-Presidential Elections Act, 1952, by the candidate in person or by any one of his proposers or seconders who has been authorised in this behalf in writing by such candidate.
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