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

State of Odisha - Subsection

Section 30A(8) in The Orissa Co-operative Societies Rules, 1965

(8)Any candidate may withdraw his candidature by a letter in writing signed by him and deliver to the Election Officer at any time after the presentation of his nomination paper, and before the hours of the time fixed for taking vote, by the candidate in person. Letter of withdrawal of a candidate once given shall be final.