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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Sikh Gurdwaras Board Election Rules, 1959

(4)Any reference in this rule or in rule 37 to the left forefinger of an elector shall, in the case where the elector has his left forefinger missing, be construed as a reference to any other finger of his left hand, and shall, in the case where all the fingers of his left hand are missing, be construed as a reference to the forefinger or any other finger of his right hand, and shall, in the case where all this fingers of both the hands are missing, be constructed as a reference to such extremity of his left or right arm as he possesses.