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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(4) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(4)In cases not covered by the preceding sub-rules and Rule 11, every deposit made under Rule 8 shall after publication of the result of the election in the Gazette, be returned to the candidate.