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 0] [Section 46] [Entire Act] Union of India - Subsection Section 46(viii) in The Sikh Gurdwaras Act, 1925 (viii)[ being a keshadhari Sikh is not an amritdhari; [Added by Punjab Act 11 of 1944, Section 9.]
