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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(1) in Kerala Municipality Act, 1994

(1)Any candidate may withdraw his candidature by a notice in writing which shall contain such particulars as may be prescribed and shall be subscribed by him and delivered before three O'clock in the afternoon on the day fixed under clause (c) of section 105 to the Returning Officer either by such candidate in person or by his proposer, of election agent who has been authorised in this behalf in writing by such candidate.