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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab State Election Commission Act, 1994

(1)The electoral rolls for each Panchayat or Municipality shall be prepared and revised by an Electoral Registration Officer who shall be such Officer of the State Government or of a local authority, as the Election Commission may, in consultation with the Government, designate or nominate in this behalf.