Section 30(2)(a) in The Punjab State Election Commission Act, 1994

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2)(a) in The Punjab State Election Commission Act, 1994

(a)shall unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date -

(i)before each general election to a Panchayat or a Municipality; and

(ii)before each bye-election to fill a casual vacancy in a Panchayat or a Municipality; and

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State of Punjab - Subsection

Section 30(2)(a) in The Punjab State Election Commission Act, 1994