Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(6) in The Bombay Dentists Rules, 1951

(6)Any candidate may withdraw his candidature by notice in writing signed by him. Such notice shall not be valid, unless it is delivered to theReturning Officer, or sent to him by post or otherwise and received by the Returning Officer, before the time and the date appointed by the President for such purpose.