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 45] [Entire Act] Union of India - Subsection Section 45(2) in The Sikh Gurdwaras Act, 1925 (2)No person shall be eligible for election as a member of the Board if he is not registered on the electoral roll of any constituency [* * *] [The words [specified in Schedule IV] omitted by Punjab Act No. 1 of 1959, Section 21(2).].
