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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(1)Any nomination may be withdrawn by the candidate concerned by written application addressed and delivered to the Election Officer either in person or through his proposer and under his signature during the office hours of the date next to the date of publication of the list of valid nomination. An application for withdrawal of nomination once delivered to the Election Officer shall be final and irrevocable.