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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Sikh Gurdwaras Board Election Rules, 1959

(2)The returning officer may allow withdrawal of candidature not less than ten days previous to the date of the commencement of the poll if -
(a)in a constituency where there is no reserved seat, the number of remaining candidate is one;
(b)in a constituency where there is a reserved seat, the number of remaining candidates is one each for the non-reserved and reserved seat :
Provided that withdrawal may also be allowed for the non-reserved or reserved seat alone for which the number of remaining candidate is one.