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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Sikh Gurdwaras Board Election Rules, 1959

(2)When objection is made to the inclusion in the electoral roll of any person whose name appears therein or to any particular in any entry in the roll, such objection shall contain in respect of such person or entry as the case may be all the particulars entered in the roll and shall be lodged in triplicate.