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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(d) in The Sikh Gurdwaras Board Election Rules, 1959

(d)Where an application made under this rule is rejected, an appeal shall lie to the [concerned Commissioner Gurudwara Elections] [Substituted for the words 'Commissioner, Gurudwara Elections' by Central Government Notification dated 26.7.1978.] within fifty days from the date of such rejection.