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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in The Sikh Gurdwaras Board Election Rules, 1959

(4)Notwithstanding anything contained in sub-rule (3) it would not be necessary for the Presiding Officer or the Polling Officer or any other officer to attest the signature or the thumb impression, as the case may be, of the elector on the counterfoil.