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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(3) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951

(3)Any duly nominated candidate may withdraw his candidature in person by presenting to the Returning Officer a written and signed withdrawal not later than 15 clear days before the date appointed for the scrutiny and counting of votes and it shall not be permissible to him subsequently to cancel such withdrawal.