Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act] Union of India - Subsection Section 11(4)(g) in The Sikh Gurdwaras Board Election Rules, 1959 (g)When a direction is issued under sub-rule (4) the electoral roll to which such direction relates, shall be deemed to have been revised accordingly.