Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CANCELLATION OF GENERAL ELECTIONS IN PUNJAB ACT, 1991 38 of 1991 [17th September, 1991] CONTENTS 1. Short title 2. Cancellation of certain notifications in relation to Punjab 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:- 1. Short title :- This Act may be called the Cancellation of General Elections in Punjab Act, 1991. 2. Cancellation of certain notifications in relation to Punjab :- T he notifica- tion No. S.O. 268 (E), dated the 19th April, 1991 issued by the President under sub-section (2) of S.14 of the Representation of the People Act, 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-- NOTES Commencement of Act-There are two ways of the laws coming into operation. One way is that in the law itself it is laid down that it shall come into force on a particular day. If that is not provided in the Act, then the Act comes into operation on the date of assent. Chandrasekhar Singh v. State of Orissa, (1967) 33 Cut LT 263. (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 com- menced anew in all respects as if for new elections under the said Act.