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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(10) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(10)A candidate may withdraw his candidature at anytime before the commencement of the poll by giving a notice in writing to that effect to the Chief Election Authority. A candidate who his withdrawn his candidature shall not be allowed to withdraw such withdrawal.