State Election Commissioner (Qualifications and Appointment) Act, 1994
An Act to provide for the qualifications for and the appointment of the State Election Commissioner and for matters connected therewith or incidental thereto.
- Act number
- Act 22 of 1994
- Year
- 1994
- Enacted on
- 22-04-1994
- In force from
- 27 March 2017
- Jurisdiction
- Maharashtra State Act
- Subjects
- Elections
Read the full text of State Election Commissioner (Qualifications and Appointment) Act, 1994 section by section on LawLens.
Official source: India Code