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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(6) in The Orissa Ayurvedic Medicine Rules, 1960

(6)Any candidate may withdraw his candidature by sending a notice in writing signed by him to the Returning Officer so as to reach him not later than 12 noon on the day fixed for the withdrawal. Unless the notice is delivered by the candidate himself to the Election Officer the candidate's signature on the notice shall be attested by a Gazetted Officer.