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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2) in The Sikh Gurdwaras Act, 1925

(2)This section applies to any public meeting of a political character held in any constituency between the date of the issue of a notice under the Sikh Gurdwaras Board or Committee Election Rules framed under this Act calling upon the constituency to elect a member or members and the date on which siuch election is held.