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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999

(5)notice of withdrawal of candidate 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 either of the officers specified in paragraphs(s) above at his office before 3 p.m. on the ..................