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[Cites 0, Cited by 6] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3) in The Punjab State Election Commission Act, 1994

(3)No amendment, transposition or deletion of any, entry shall be made under section 30 and no direction for the inclusion of a name in the electoral roll of a constituency shall be given under this section, after the last date for making nominations for an election in that constituency and before the completion of that election.