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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(6)(iv) in First Statutes of the University of Udaipur

(iv)The candidate shall deposit with the Comptroller a sum of Rs. 100/- in cash by the date and time mentioned in Schedule I which sum shall be forfeited in case he does not secure in the election at least one fourth of the minimum number of votes. The security shall be refunded if the candidate has withdrawn his name in the manner indicated in clause 10 by communicating the fact to the Returning Officer by the date mentioned in Schedule I for that purpose.