Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2) in Himachal Pradesh Waqf Rules, 2016

(2)On such a deposit being made, the Returning Officer shall-
(a)warn the person challenged, of the penalty for impersonation; and
(b)read the relevant entry in the electoral roll in full and ask him whether he is the person referred to in the entry or not.