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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2)(a) in The Punjab Municipal Corporation Act, 1976

(a)a disqualification under clause (c) of that sub-section shall not take effect until three months have elapsed since the date of such disqualification or if within these three months an appeal or petition for revision is brought in respect of the conviction or sentence, until that appeal or petition is disposed of;