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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in Punjab Waqf Rules, 2018

(3)In the light of the orders passed, under sub-rule (2) if the electoral roll requires any modification, the Election Authority, after incorporating such modification, shall publish the final electoral roll, not less than seven days before the date of election, notified under sub-rule (2) of rule 11, and such electoral roll shall be deemed to be final and conclusive list of electors.