Section 23(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(1)Any candidate may withdraw his candidature by notice in writing, signed by him and delivered to the Returning Officer,-(a)where no appeal is preferred under rule 22, on the day immediately following the day after the expiry of the period specified in sub-rule (1) of rule 22; and(b)where such an appeal is made, on the day next following the day on which the decision of the State Marketing Officer is given.
