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State of Uttarakhand - Section

Section 21 in Uttrarakhand Waqf Rules, 2017

21. Withdrawal of nomination.

- Any candidate may withdraw his nomination in writing in Form 10, signed by him and delivered to the Retiming Officer either in person or by his authorised agent not later than five O'clock in the evening of the appointed last date for withdrawal and the Returning Officer shall give a receipt for the same on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.