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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(2) in The Punjab State Election Commission Act, 1994

(2)Every notice referred to in sub-section (1), shall be accompanied by the statement and the relevant particulars required under section 78 in the case of an election petition and shall be signed and verified in the like manner.