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Union of India - Section

Section 9 in Conduct of Elections Rules, 1961

9. Notice of withdrawal of candidature.

(1)A notice of withdrawal of candidature under sub-section (1) of section 37 shall be in Form 5 and shall contain the particulars set out therein; and on receipt of such notice, the returning officer shall note thereon the date and time at which it was delivered.
(2)The notice under sub-section (3) of section 37 shall be in Form 6.