Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(d) in Chandigarh Panchayat Election Rules, 1994

(d)Any other electors as may be specified by the Election Commission in this behalf. The voters who wants to vote at a Panchayat Election may send, a request in writing to the Returning Officer concerned of their intention in Form VI for the supply of postal Ballot Paper and such applications should reach the Returning Officer five days before the date of poll.