Section 130(1)(b) in The Punjab State Election Commission Act, 1994

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State of Punjab - Subsection

Section 130(1)(b) in The Punjab State Election Commission Act, 1994

(b)any vehicle, vessel or animal is needed for the purposes of transport of ballot boxes to or from any polling station or transport of members of the police force for maintaining order during the conduct of such election, or transport of any Officer or other person for performance of any duties in connection with such election, the State Government, may, by an order in writing requisition such premises, or such vehicles, vessel or animal, as the case may be, and may, make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning :

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State of Punjab - Subsection

Section 130(1)(b) in The Punjab State Election Commission Act, 1994