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State of Punjab - Section

Section 17 in Punjab Waqf Rules, 2018

17. Withdrawal of nomination [Section 14(2)].

- Any candidate may withdraw his nomination in writing in Form 'H' signed by him, and delivered to the returning officer either in person or through a person, duly authorized by him, not later than five O'clock in the evening of the appointed last date of withdrawal. The returning officer shall give a receipt for the same in Form 'I' on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.