Section 43(1) in The Punjab State Election Commission Act, 1994
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under sub- section (1) of section 42, the Returning Officer shall prepare and publish in such form and manner, as may be prescribed, a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidatures within the said period.
