Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)Any candidate may withdraw his candidature by a notice in writing in the form prescribed in Schedule III-A before the time fixed under clause (c) of rule 80 and deliver the same to the returning officer personally.