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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(2) in The Punjab State Election Commission Act, 1994

(2)Where an application for withdrawal is made under sub-section (1), notice thereof fixing a date for the hearing of the application, shall be given to all the concerned parties to the election petition and shall be published in the Official Gazette.