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(2A) in The Sikh Gurdwaras Act, 1925 (2A)[ No person shall be eligible for election to the Board if he is less than twenty-five years of age] [Inserted by Punjab Act No. 1 of 1959, Section 21(3).].
