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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(4)Any candidate may withdraw his candidature by sending to the Returning Officer a notice in writing signed by him, so as to reach the Returning Officer on or before the day and time fixed for the withdrawal of candidature under clause (c) of sub-rule (1) of rule 7.