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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in The Punjab State Election Commission Act, 1994

(3)The functions of the Election Commissioner under the Constitution and this Act and the rules made thereunder, may, subject to such general or special directions, if any, as may be given by the Election Commission in this behalf, be performed also by the Deputy Election Commissioner, or by the Secretary to the Election Commission.