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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926

(2)In counting the votes, the [(Chief Commissioner, Gurdwara Elections] [Substituted for the words 'Commissioner' Gurdwara by Punjab Government Notification No. 279 E Pt. II at 22nd June, 1979 Page 25.] shall reject as invalid any paper on which the name of more than one candidate is written.