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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(3) in The Punjab State Election Commission Act, 1994

(3)The Returning Officer shall, on being satisfied as to the genuineness of a notice of withdrawal and identity of the person delivering it under sub- section (1), cause the notice to be affixed in some conspicuous place in his office.