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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(1)(b) in The Punjab State Election Commission Act, 1994

(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness, who has already been examined by the Election Tribunal and has given evidence against him, of calling evidence in his defence and of being heard.