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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(5) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(5)notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent, who has been authorised in writing by the candidate to deliver it, to the Returning Officer aforesaid at his office before 3 P.M. on the .....................;