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] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(5) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

(5)The Deputy Commissioner shall, soon after the objections have been heard and decided but not later than four days after the date fixed for hearing of objections, publish in the manner laid down in sub-rule (3) the final electoral roll and shall cause to be printed a sufficient number of copies of such rolls for supply to such person as may apply for the same.