No.509/Disqln./98/JSI/4554 Dated : 29th
Jan, 1998
To,
The Chief Electoral Officer,
Gujarat,
Gandhinagar.
Sub: Commission’s Order dated
28.8.1997 regarding criminalisatioin of politics-
furnishing of information under sectiion 8 supported
by affidavit – clarificatioin – reg.
Sir,
I am directed to refer to your d.O. lettr No.
ELC-2197-497(2) – Chh., dated 24.1.1998 on the
above subject.
The point raised in paragraph 1 of the letterreferred
to above, has been clarified vide the
Commission’s letter of even No., dated 24.1.1998
(copy enclosed for ready reference).
As regards the issue raised in paragraph 2 of your
letter, it is stated that in many cases the
Sub-Divisional Magistrates and Executive Magistrates
may also be magistrates of the First Class. Such
Sub-Divisional magistrates and Executive Magistrates
can attest the affidavits.
Sd/-
(SOHAN LAL)
UNDER SECRETARY(LEGAL)
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