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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tripura - Subsection

Section 61(8) in The Tripura Co-operative Societies Rules, 1976

(8)Any candidate may withdraw his candidate by a letter in writing signed by him and delivered to the Election Officer seven days prior to the date fixed for general meeting by the candidate in person. The letter of withdrawal of a candidate once given shall be final.