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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Punjab - Subsection

Section 111(2) in The Punjab State Election Commission Act, 1994

(2)The provisions of this section applies to any public meeting of a political character held in any constituency between the date of the issue of a notification under this Act calling upon the constituency to elect a member or members and the date on which such election is held.