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[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(8)(h) in Tamil Nadu Co-operative Societies Rules, 1988

(h)Any candidate may, before the date and time fixed in the election notice, withdraw his candidature by notice in Form No. 19 signed by him and delivered to the Election Officer either by such candidate in person or by his proposer or seconder who has been duly authorised in this behalf in writing by the candidate. The notice of withdrawal of candidature once given shall be final.