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

State of Uttar Pradesh - Subsection

Section 30(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(2)If a contesting candidate dies before the commencement of the poll, the deposit made under Rule 8, shall, if made by him, be returned to his legal representatives and, if not made by him, be returned to the person by whom it was made.