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State of Odisha - Section

Section 47A in The Orissa Industrial Disputes Rules, 1959

47A. [ Withdrawal of candidates validly nominated. [Added vide Notification No. 14393/9-12-1964-Orissa Gazette Part-III/1965.]

- Any candidate whose nomination for election has been accepted may withdraw his candidature within forty-eight hours of the completion of scrutiny of nomination papers.]