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CANCELLATION OF GENERAL ELECTIONS IN PUNJAB ACT, 1991
38 of 1991
17th September, 1991
An Act to cancel certain notifications calling for general elections in relation to the State of Punjab Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
-This Act may be called the Cancellation of General Elections in Punjab Act, 1991.
SECTION 02: CANCELLATION OF CERTAIN NOTIFICATIONS IN RELATION TO PUNJAB
-The notification No. S.O. 268 (E), dated the 19th April, 1991 issued by the President under subsection (2) of section 14 of the Representation of the People Act, 1951 (43 of 1951)-in so far as it relates to the State of Punjab and the Notification No. Elec-91-R: 4100, dated the 19th April, 1991 issued by the Governor of the State of Punjab under sub-section (2) of section 15-of the said Act shall, on the commencement of this Act, stand cancelled and upon such cancellation--
(a) every deposit made under Section 34-of the said Act in relation to general elections called by the said notifications shall be returned to the person making it or his legal representative; and
(b) all the proceedings with reference to the said elections shall be commenced anew in all respects as if for new elections under the said Act.
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