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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(5) in Industrial Disputes (Punjab) Rules, 1958

(5)[ The list of eligible voters shall be prepared and made available to the parties concerned fifteen days before the date of the elections.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]