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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2) in The Punjab Homoeopathic Practitioners Act, 1965

(2)The provisions of the Indian Evidence Act, 1872 (Act. No. 1 of 1872), shall, subject to the provisions of this Act, be deemed to apply in all respects to the trial of an election petition.