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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in The Punjab State Election Commission Act, 1994

(1)If any question arises as to whether a member or any Panchayat or Municipality has become subject to any of the disqualifications specified in Article 243F or 243V of the Constitution of India or in section 11, the question shall be referred for decision of the State Government and his decision shall be final.