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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Punjab - Subsection

Section 112(2)(b) in The Punjab State Election Commission Act, 1994

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i)if it is printed at Chandigarh, to the Secretary of the Commission; and
(ii)in any other case, to the District Magistrate of the District in which it is printed.