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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(8) in The Punjab State Election Commission Act, 1994

(8)The spouse of any such person as is referred to in sub-section (3) or sub-section (4), shall if he or she be ordinarily residing with such person, be deemed to be ordinarily resident in the constituency specified by such person under sub-section (5).