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State of Maharashtra - Section

Section 366 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

366.

It shall be open to a candidate to withdraw from an election provided that the candidate wishing to withdraw, sends into the Registrar an intimation of such withdrawal in writing signed by the candidate, so as to reach him within two days after the date and hour fixed as the last date and hour for the receipt of nominations.