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State of Himachal Pradesh - Section

Section 21 in Himachal Pradesh Waqf Rules, 2016

21. Withdrawal of nomination.

- Any candidate may withdraw his nomination in writing in Form HPWB-IX signed by him and delivered to the Retuning Officer either in person or by his authorized agent not later than five O'clock in the evening of the appointed last date for withdrawal. The Returning Officer shall give a receipt for the same on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.