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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)Immediately after the expiry of the period within candidature may be withdrawn under clause (c) of Rule 25, the Returning Officer shall prepare and publish in Form 14 a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period.