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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(5) in The Sikh Gurdwaras Board Election Rules, 1959

(5)On such an application being made, the presiding officer shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.