Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 95 in The Punjab State Election Commission Act, 1994

95. Withdrawal of election petitions.

(1)An election petition may be withdrawn only with the permission of the Election Tribunal.
(2)Where an application for withdrawal is made under sub-section (1), notice thereof fixing a date for the hearing of the application, shall be given to all the concerned parties to the election petition and shall be published in the Official Gazette.