Section 21B(6) in Andhra Pradesh Co-Operative Societies Rules, 1964
(6)Withdrawal of Nominations. - Any candidate may withdraw his candidature by notice in writing in Form VI as appended to these rules signed by him and delivered in person to Election Officer within the period prescribed in the Election Notice. Such notice of withdrawal once given [shall be final and irrevocable] [Substituted for 'shall be irrevocable' by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.].
