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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa District Planning Committees Rules, 2000

(1)Any candidate may withdraw his candidature by a notice in writing which shall be subscribed by him and delivered within the day fixed under clause (d) of rule 4 to the Returning Officer either in person or by a proposer who has been authorised in this behalf, in writing by such candidate.