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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(5) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(5)The Returning Officer shall, as soon as may be after receiving notice of withdrawal under sub-rule (1), cause a notice of the withdrawal to be prepared in Form V, and affixed in some conspicuous place in his office and on the notice Board of Zila Panchayat.