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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959

(6)The electoral roll so amended shall be the final electoral roll of the constituency and shall be published by the Electoral Registration Officer at the places at which the preliminary electoral roll was published :Provided that the Commissioner, Gurdwara Elections, may, at any time, order the correction of any clerical error, that may come to his notice, in the electoral roll.