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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1) in The Sikh Gurdwaras Committee Election Rules, 1959

(1)When the counting of votes has been concluded and the result has been declared, the returning officer shall prepare and forward to the State Government and to the Commissioner, Gurdwara Elections, a return showing the names of the candidates, the number of valid votes recorded for each and the name and address of the elected candidate and shall post a copy of the return in a conspicuous place at his office.