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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(b) in The Maharashtra District Planning Committee (Election) Rules, 1999

(b)No person who has given a notice of withdrawal of his candidature under rule 22, before (he countermanding of the poll shall be ineligible for being nominated as a candidate for the election after such countermanding.