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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Sikh Gurdwaras Board Election Rules, 1959

(2)The revocation of the appointment of the election agent under rule sub-rule (1) shall be made in Form IV-D and shall be lodged with the Presiding Officer and the Returning Officer and in the case of any such revocation the candidate may make fresh appointment in his place.