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[Cites 0, Cited by 0] [Section 29(10)] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(10)(b) in The Punjab State Election Commission Act, 1994

(b)being a member of a force to which the provisions of the Army Act, 1950 (Central Act 46 of 1950) have been made applicable whether with or without modifications; or