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 2] [Entire Act] State of Punjab - Section Section 7 in Punjab Panchayat Samitis and Zila Parishads Act, 1961 7. Qualifications of Co-opted Members.- No person shall be eligible for co-option as a Co-opted Member unless he is qualified to be elected as a Primary Member.
