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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(b) in Gujarat District Planning Committees Rules, 2016

(b)no person who has given a notice of withdrawal of his candidature under rule 21, before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.