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 86] [Entire Act] State of Punjab - Subsection Section 86(5) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (5)No person shall be eligible for co-option under this section if he is not qualified to be co-opted under section 7.
