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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(4)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)The Election Officer shall decide in writing, the objections, if any, which may be made to any nomination after making such summary enquiry as he considers necessary and announce the names of the eligible candidate or candidates. Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Election Officer in person, by the candidate himself; or by his proposer or seconder at any time after the presentation of his nomination paper, but within the time fixed for withdrawal of nomination. A notice of withdrawal of candidature once given shall be final.