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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5) in The Orissa District Planning Committees Rules, 2000

(5)notice of withdrawal of candidature may be delivered by a candidate or his proposer who has been authorised in writing by the candidate to deliver it to either of the officers specified in paragraph (2) above at his office before 3 P.M. on the...................(date).