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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(5) in Gujarat Metropolitan Planning Committees Rules, 2016

(5)notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent (who has been authorized in writing by the candidate to deliver it) to either of the officers specified in paragraph (s) above at his office before 3:00 p.m. on the.....................