Section 11(1)(ii) in The Sikh Gurdwaras Committee Election Rules, 1959

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Union of India - Subsection

Section 11(1)(ii) in The Sikh Gurdwaras Committee Election Rules, 1959

(ii)nothing contained in clause (b), (c), (d) or (e) of this sub-rule shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.

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Union of India - Subsection

Section 11(1)(ii) in The Sikh Gurdwaras Committee Election Rules, 1959