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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(5) in Gujarat District Planning Committees Rules, 2016

(5)notice of withdrawal of candidature may be delivered by a candidate or his proposer who has been authorised in writing by the candidate to deliver it to either of the officers specified in paragraph (2) above at his office before 3 P.M. on the.....................