Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act] State of Punjab - Subsection Section 139(2)(c) in The Punjab State Election Commission Act, 1994 (c)the manner in which votes are to be given both generally and in the case of illiterate voters or voters under physical or other disability;