Section 101(3) in The Punjab State Election Commission Act, 1994
(3)When the operation of an order is stayed by the Election Tribunal or, as the case may be, by the High Court, the order shall be deemed never to have taken effect under sub-section (1) of section 94 and a copy of the stay order shall immediately be sent by the Election Tribunal or, as the case may be, by the High Court, to the Election Commission.
