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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(b) in The Sikh Gurdwaras Board Election Rules, 1959

(b)Where an application under clause (a) is made at any time after the issue of a notice calling upon the constituency to elect a member or members and before the completion of that election, it shall be made to the Deputy Commissioner of the district in which the constituency is situated, or if the constituency extends over more than one district, to the Deputy Commissioner within whose jurisdiction the applicant resides, and in other cases it shall be made to the returning officer of the constituency.