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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2) in The Punjab State Election Commission Act, 1994

(2)If the vacancy so caused be a vacancy in a seat reserved in any such constituency for the Scheduled Castes, Backward Classes or the Women, as the case may be, the notification issued under sub-section(1), shall specify that the person to fill that vacancy shall belong to the category of persons to which the vacancy relates.