Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Punjab - Subsection Section 22(2) in Punjab Waqf Rules, 2018 (2)Where a woman elector cannot be identified by the returning officer by reason of her observing purdah, she may be required to be identified by any mode to the satisfaction of the returning officer.
