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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(f) in Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017

(f)"specified date" in relation to an election for a Corporation for the purposes of these rules, means,-
(i)in the case of expiry of duration of a Corporation as provided under sub-section (1) of section 7, the date of such expiry;
(ii)in the case of dissolution of a Corporation, the date of the expiry of six months from the date of such dissolution as provided in clause (b) to sub-section (3) of section 7; and
(iii)in the case of a newly constituted Corporation, the date of the expiry of six months of its being notified as a Corporation, as provided under sub-section (4) of section 7.