Section 78(1)(b) in The Punjab State Election Commission Act, 1994

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Punjab - Subsection

Section 78(1)(b) in The Punjab State Election Commission Act, 1994

(b)set forth full particulars of any corrupt practice that the petitioner alleges, including a statement as possible, of the names of the parties alleged to have committed such corrupt practice or practices and the date and place of the commission of such practice; and

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State of Punjab - Subsection

Section 78(1)(b) in The Punjab State Election Commission Act, 1994