Section 158D(2)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 158D(2)] [Section 158D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 158D(2)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)unless within reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-

(i)where it is printed in the capital of the State, to the State Election Commissioner; and

(ii)in any other case, to the Deputy Commissioner of the district in which it is printed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 158D(2)(b) in The Himachal Pradesh Panchayati Raj Act, 1994