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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Sikh Gurdwaras Board Election Rules, 1959

(2)If a candidate by whom or on whose behalf the deposit has been made withdraws his candidature in the manner and within the time specified in the rule 20, except sub-rule (2) thereof, or if the nomination of any such candidate is rejected, the whole deposit shall be returned to the person by whom it was made.