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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Sikh Gurdwaras Board Election Rules, 1959

(a)a claim or objection shall not relate to more than one person, shall be in writing, shall be verified by the claimant or the objector and shall be presented to the appropriate revising authority personally by the claimant or objector or by an agent duly authorised in writing or be sent by the post of the revising authority, so as to reach him within the specified period; and