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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(b) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(b)no person, who has given a notice of withdrawal of his candidature under sub-rule (1) of rule 30 before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.