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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(1)(ii) in The Delhi Sikh Gurdwaras Act, 1971

(ii)write Gurmukhi if he fills his nomination paper for election to the Committee in Gurmukhi in his own handwriting. If any question arises whether a candidate is or is not able to read an write Gurmukhi, the question shall be decided in such manner as may be [prescribed by rules] [Substituted by Act 46 of 1974, s.2. ].