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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(7) in The Punjab State Election Commission Act, 1994

(7)Immediately after all the nomination papers have been scrutinized and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare a list of validly nominated candidates, that is to say, candidates whose nominations have been found valid, and affix it to the notice board of his office.