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State of Punjab - Section

Section 45 in The Punjab State Election Commission Act, 1994

45. Disqualification for being an election agent.

- Any person who is for the time being disqualified under the Constitution of India or under this Act for being a member of a Panchayat or a Municipality or for voting at elections, shall, so long as the disqualification subsists, also be disqualified for being an election agent at any election.