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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Punjab - Subsection

Section 91(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)If any such person refuses to take or make such oath or affirmation, his election or co-option, as the case may be, shall be deemed to be invalid and a fresh election or co-option shall take place.