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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in The Sikh Gurdwaras Board Election Rules, 1959

(4)If a candidate by whom or on whose behalf the deposit has been made dies before the commencement of the poll, the deposit, if made by him, shall be returned in full to his legal representative or, if not made by the candidate, shall be returned in full to the person by whom it was made.