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State of Kerala - Section

Section 20 in Kerala Recognition of Trade Unions Rules, 2011

20. withdrawal of candidature.

- Any Trade Union which is validly nominated, may withdraw its nomination by notice -in writing duly signed by the President or Secretary of the Trade Union and send it to the Returning Officer by registered post or deliver it in person not later than the time on the day fixed for withdrawal. the withdrawal once made shall be final.