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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(3) in The West Bengal Panchayat Elections Act, 2003

(3)No direction for amendment, transposition or deletion of any entry shall be made under section 36, and no direction for the inclusion of a name in the electoral roll of a constituency under section 37, shall be given under this section after the last date for making nominations for an election in that constituency and before the completion of such election.