Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21N] [Entire Act] State of Bihar - Subsection Section 21N(7) in The Bihar Co-operative Societies Rules, 1959 (7)Application for withdrawal of the nomination shall be made to the Election Officer in person in the prescribed form by the candidate concerned.
