Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1) in Chandigarh Panchayat Election Rules, 1994

(1)No election shall be called in question except by an election petition presented to the Election Tribunal within fifteen days from the date of the publication of the result of the election.