Section 23(2)(b) in The Registration Of Electors Rules, 1960

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in The Registration Of Electors Rules, 1960

(b)presented to the appellate officer within a period of fifteen days from the date of announcement of the decision or sent to that officer by registered post so as to reach him within that period.

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Union of India - Subsection

Section 23(2)(b) in The Registration Of Electors Rules, 1960