Section 6(8) in The State Pharmacy Council Rules, 1951
(8)Any candidate may withdraw his candidature by notice in writing signed by him up to 12 o'clock on the fifth day from the last nomination day, counting that day as the first day. Such notice shall not be valid, unless it is delivered to the Returning Officer, or sent to him by post or otherwise and received by the Returning Officer, before the time and the date appointed by the President for such purpose.
