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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

(2)No candidate shall take part in a ballot; but a candidate may withdraw at any stage and after such withdrawal, he may take part in any ballot. Similarly, a candidate who has been eliminated at any stage may take part in any ballot at subsequent stages.