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Union of India - Section

Section 15 in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926

15.

The [Commissioner, Gurdwara Elections] [Substituted by Punjab Government Notification No. 145-Gurdwaras, dated the 3rd February, 1960.] shall sign and deliver to the Chairman the return described in rule 14, when it is ready, and the Chairman shall then declare the elected candidate to be duly co-opted.