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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Sikh Gurdwaras Board Election Rules, 1959

(1)On completion of the scrutiny of nominations and after the expiry of the period within which candidature may be withdrawn under the provisions of sub-rule (1) of rule 20 the returning officer, shall forthwith prepare a list of valid nominations and cause it to be posted up in some conspicuous place in his office and at such other places in the constituency as he may deem fit.