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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(d) in The Punjab State Election Commission Act, 1994

(d)the date or dates on which a poll shall, if necessary, be taken, which or the first of which shall be a date not earlier than the [Seventh day but not later than the Tenth day] [Substituted for 'Tenth day' after the last date for the withdrawal of candidatures; and.]