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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(1)Any candidate may withdraw his candidature by notice in Form 2 delivered before 3 O'clock in the afternoon on the date fixed under clause (c) of rule 8 to the Returning Officer either by such candidate in person or by the election agent duly authorised by him.